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

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

Constitution Subarticle

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

(b)as to whether a person, found guilty of a corrupt practice at an election to a House of the Legislature of a State under any law made by Parliament, shall be disqualified for being chosen as, and for being a member of either House of Parliament or of a House of the Legislature of a State, or as to the period for which he shall be so disqualified, or as to the removal of, or the reduction of the period of, such disqualification,

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Constitution Subarticle

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