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[Cites 0, Cited by 6] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(1) in The Punjab Panchayati Raj Act, 1994

(1)[The election of a Sarpanch and Panches] shall be notified by the State Government in the Official Gazette and no member shall enter upon his duties until his election has been so notified and he has taken an oath or affirmation as specified in Schedule 1.