(2)[ A person removed under this section [***] [Substituted by Punjab Act No. 2 of 1933.] or whose election or appointment has been deemed to be invalid under the provisions of sub-section (2) of section 24, or whose election has been declared void for corrupt practices or intimidation under the provisions of section 255, or whose election the State Government [or the Deputy Commissioner] [Inserted by Punjab Act No. 34 of 1953.] has under section 24 refused to notify, shall be disqualified for election for a period not exceeding five years:Provided that a person whose election or appointment has been deemed to be invalid under the provisions of sub-section (2) of section 24, shall not be disqualified for election or appointment for a period exceeding two years from the date of disqualification.[(3) A person, whose seat has been vacated under the provisions of section 14(2) may be disqualified for election for a period not exceeding five years.] [See Punjab Act No. 3 of 1935.]]
