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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3) in The Delhi Sikh Gurdwaras Act, 1971

(3)No person shall be eligible for election as the President or other office-bearer unless he is at least a matriculate or has passed Higher Secondary Examination of any recognised University or Board or is a Giani or possesses any other equivalent educational qualification.