Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 104] [Entire Act] State of Punjab - Subsection Section 104(2) in The Punjab Panchayati Raj Act, 1994 (2)If any such person refuses to take or make such oath or affirmation, as the case may be, shall be deemed to be invalid and a fresh election shall take place.
