Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Punjab - Subsection Section 15(3) in Punjab Panchayat Samitis and Zila Parishads Act, 1961 (3)Pending such decision, the Chairman, Vice-Chairman, or the Member of the Panchayat Samiti, as ??? may shall be deemed to be duly qualified.
