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[Cites 0, Cited by 0] [Section 192(1)] [Section 192] [Entire Act]

Constitution Subarticle

Section 192(1)(a) in THE CONSTITUTION (FORTY-SECOND AMENDMENT) ACT, 1976

(a)as to whether a member of a House of the Legislature of a State has become subject to any of the disqualifications mentioned in clause (1) of article 191, or