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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1)(c) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(c)he ceases to have the qualification on the basis of which he was elected as a Member of Panchayat Samiti: