Section 70(1)(b) in The Constitution of Jammu and Kashmir

[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 70(1)(b) in The Constitution of Jammu and Kashmir

(b)if such an election petition is pending or has been tried, unless the Speaker or Chairman, as the case may be, is satisfied that the question of the member's disqualification by reason of those circumstances has not been raised or, as the case may be, was not raised, in the proceedings on the election petition.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 70(1)(b) in The Constitution of Jammu and Kashmir