Section 190(3)(b) in Constitution of India, 1950

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Union of India - Subsection

Section 190(3)(b) in Constitution of India, 1950

(b)[ resigns his seat by writing under his hand addressed to the Speaker or the Chairman, as the case may be, and his resignation is accepted by the Speaker or the Chairman, as the case may be,] [Substituted by the Constitution (Thirty-third Amendment) Act, 1974, Section 3, for sub-Clause (b).]

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Union of India - Subsection

Section 190(3)(b) in Constitution of India, 1950