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 113] [Entire Act] State of Punjab - Subsection Section 113(3) in The Punjab Panchayati Raj Act, 1994 (3)A person who has been removed under sub-section (2) may be disqualified for re-election for such period not exceeding five years as the State Government may fix.
