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] [Entire Act] Union of India - Section Section 5 in THE PARLIAMENT (PREVENTION OF DISQUALIFICATION) AMENDMENT ACT, 2013 5. Amendment of section 27 of Punjab Act 8 of 2005. - In the principal Act, in section 27, for the words "five per cent" wherever occurring, the words "six per cent" shall be substituted.
