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[Cites 0, Cited by 0] [Section 7B(2)] [Section 7B] [Entire Act]

Union of India - Subsection

Section 7B(2)(h) in The Citizenship (Amendment) Act, 2003

(h)under sections 5, 5A and 6 of the Representation of the People Act, 1951 (43 of 1951 ) with regard to the eligibility for being a member of the Legislative Assembly or a Legislative Council, as the case may be, of a State;