(2)[ In any plural constituency as provided by section 44, the right of voting shall be exercisable in the following manner, that is to say, a vote may be cast for each of the two candidates of whom one shall be a Sikh belonging to any of the Scheduled Castes referred to in sub-section (2) of section 44 and the other shall be a Sikh who does not belong to any of those Scheduled Castes.] [Substituted by Punjab Act 44 of 1953, Section 5. The Old sub-section (2) was added by Punjab Act 11 of 1944, Section 11 and section 50, renumbered as sub-section (1) by ibid.]
