Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(f) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(f)is so disqualified by or under any law made by the Legislature of the Punjab State or the Legislature of the Haryana State or the Legislature of the Union Territory of Himachal Pradesh, as the case may be; or]