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Union of India - Section

Section 93 in The Sikh Gurdwaras Act, 1925

93. Right to vote.

(1)Every person registered on the electoral roll for the time being in force for any constituency for the election of a member or members of the Board shall be entitled while so registered to vote at an election of a member or members for that constituency, provided that no person shall be entitled to vote at an election in more than one constituency.] [Sections 92 and 93 inserted by Punjab Act 10 of 1959, Section 4. These were previously omitted by Punjab Act 1 of 1958, Section 42.]