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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Punjab - Subsection

Section 29(4) in The Punjab State Election Commission Act, 1994

(4)A person kept in any place meant for the sole purpose of treatment of persons suffering from any mental illness or defectiveness or any other serious disease or who is detained in prison or other lawful custody at any place, shall not by reason thereof be deemed to be an ordinarily resident of that place.