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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(1)(b) in The Government Of National Capital Territory Of Delhi Act, 1991

(b)if he is for the time being disqualified for being chosen as, and for being, a member of either House of Parliament under the provisions of sub-clause (b), sub-clause (c) or sub-clause (d) of clause (1) of article 102 or of any law made in pursuance of that article.