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[Cites 0, Cited by 0] [Section 13] [Entire Act]

NCT Delhi - Subsection

Section 13(2) in The Delhi Sikh Gurdwaras Act, 1971

(2)A person shall not be qualified for appointment as Director Gurdwara Elections unless he is a citizen of India and possesses judicial or administrative experience for a period of not less than ten years.