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THE SIKH GURDWARAS (AMENDMENT) ACT, 2016
NO. 21 OF 2016
[5th May, 2016.]
An Act further to amend the Sikh Gurdwaras Act, 1925.
Be it enacted by Parliament in the Sixty-seventh Year of the Republic of India as follow:—
Short title and commencement.
1. (1) This Act may be called the Sikh Gurdwaras (Amendment) Act, 2016.
(2) It shall be deemed to have come into force from 8th October, 2003.
Punjab Act VIII of 1925.
Amendment of section 49.
2. In the Sikh Gurdwaras Act, 1925 (hereinafter referred to as the principal Act), in section 49, for the proviso, the following proviso shall be substituted, namely:—
“Provided that no person shall be registered as an elector who—
(a) trims or shaves his beard or keshas;
(b) smokes; and
(c) takes alcoholic drinks.”.
Amendment of section 92.
3. In section 92 of the principal Act, for the proviso, the following proviso shall be substituted, namely:—
“Provided that no person shall be registered as an elector who—
(a) trims or shaves his beard or keshas;
(b) smokes; and
(c) takes alcoholic drinks.”.
86540
103860
630
114
59824