Section 135(3)(b) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

[Cites 0, Cited by 0] [Section 135(3)] [Section 135] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 135(3)(b) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(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,