Section 135A(1)(b) in The Code of Civil Procedure, 1908

[Cites 0, Cited by 0] [Section 135A(1)] [Section 135A] [Entire Act]

(b)if he is a member of any committee of-

(i)either House of Parliament, or

(ii)the Legislative Assembly of a State or Union territory, or

(iii)the Legislative Council of a State, during the continuance of any meeting of such committee;

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