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 167] [Entire Act] State of Punjab - Subsection Section 167(2) in The Punjab Panchayati Raj Act, 1994 (2)If any person refuses to take or make an oath or affirmation in terms of sub-section (1), his election shall be deemed to be invalid and a fresh election shall take place.
