Section 3(a) in The Rajasthan Legislative Assembly Members (Removal of Disqualification) Act, 1956

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State of Rajasthan - Subsection

Section 3(a) in The Rajasthan Legislative Assembly Members (Removal of Disqualification) Act, 1956

(a)the office of a Minister of State or a Deputy Minister:

(aa)[ the office of the Government Chief Whip] [Inserted by Act No.7 of 1969, published in Rajasthan Gazette Part 4-A, dated 16-4-1969.];

(aaa)[ the office of the Deputy Government Chief Whip] [Inserted by Act No. 4 of 1981 published in Rajasthan Gazette Part 4-A, dated 2-4-198.];