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 48(1)] [Section 48] [Entire Act] State of Punjab - Subsection Section 48(1)(a) in The Punjab Homoeopathic Practitioners Act, 1965 (a)that on the date of his election the elected person was not qualified or was disqualified, to be elected under this Act; or