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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(3) in The Sikh Gurdwaras Act, 1925

(3)Notwithstanding anything contained in sub-section (1) no person shall be prevented from standing as a candidate for election as a member of the Board on the ground that he is patit : but if a person elected is thereafter found under the provisions of section 84 to be a patit his election shall be void.