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 3] [Entire Act] State of Punjab - Subsection Section 3(a) in The Punjab Agricultural Produce Markets (Election Petition) Rules, 1981 (a)that on the date of his election the elected person was not qualified, or was dis-qualified, to be elected under the Act or any rules made thereunder; or
