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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(j) in The Punjab State Election Commission Act, 1994

(j)if he, having held any office under the State Government or any Panchayat or any Municipality or any other State level authority or any Government company or any corporated body owned or controlled by the State Government or Government of India, has been dismissed from service, unless a period of four years has elapsed since his dismissal.