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[Cites 0, Cited by 0] [Section 167] [Entire Act]

State of Punjab - Subsection

Section 167(3) in The Punjab Panchayati Raj Act, 1994

(3)No person whose election has been deemed to be invalid under sub section (2) shall be eligible for election to any Zila Parishad for a period of two years from the date on which he ought to have taken or made such oath or affirmation.