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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Punjab - Subsection

Section 70(2) in Punjab Gram Panchayat Act, 1952

(2)For the purposes of this section, "agent" shall not include any legal practioner or any person employed as a cleric to any legal practioner or any petition-writer or a tout declared as such under section 36 of the Legal Practitioners Act, 1879 (XVIII 1879).