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[Cites 0, Cited by 1] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(2) in The Punjab State Election Commission Act, 1994

(2)In a constituency where any seat is reserved, a candidate shall not be deemed to be qualified to be chosen to fill that seat unless his nomination paper contains a declaration by him specifying the particular caste of which he is a member and the area in relation to which that caste is a Schedule Caste of the State.