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[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(1)(d) in Government of India Act, 1935

(d)if, whether before or after the commencement of this Part of this Act, he has been convicted or has, in proceedings for questioning the validity or regularity of an election, been found to have been guilty, of any offence or corrupt or illegal practice relating to elections which has been declared by Order in Council, or by an Act of the Provincial Legislature, to be an offence or practice entailing disqualification for membership of the Legislature, unless such period has elapsed as may be specified in that behalf in the provisions of that Order or Act ;