Section 14(1)(a) in The Government of Union Territories Act, 1963

[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(1)(a) in The Government of Union Territories Act, 1963

(a)if he holds any office of profit under the Government of India or the Government of any State or the Government of any Union territory, other than an office declared by law made by Parliament or by the Legislative Assembly of the Union territory not to disqualify its holder; or

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State of Goa - Subsection

Section 14(1)(a) in The Government of Union Territories Act, 1963