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[Cites 0, Cited by 1] [Article 243V(1)] [Article 243V] [Constitution]

Constitution Subarticle

Article 243V(1)(a) in Constitution of India

(a)if he is so disqualified by or under any law for the time being in force for the purposes of elections to the Legislature of the State concerned: Provided that no person shall be disqualified on the ground that he is less than twenty-five years of age, if he has attained the age, of twenty-one years;