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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Punjab - Subsection

Section 65(5) in The Punjab State Election Commission Act, 1994

(5)No person shall vote at any election if he is confined in a prison or is in the lawful custody of the police :Provided that nothing in this sub-section shall apply to a person subjected to preventive detention under any law for the time being in force.