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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 68(1) in The Constitution of Jammu and Kashmir

(1)No person shall be a member of both Houses of the Legislature and provision shall be made by Legislature by law for the vacation by a person who is chosen a member of both Houses of his seat in one House or the other.