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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(m) in The Parliament (Prevention Of Disqualification) Act, 1959

(m)the office of Chairman, President, Vice-President or Principal Secretary or Secretary of the Governing Body of any society registered under the Societies Registration Act, 1860 (21 of 1860), or under any other law relating to registration of societies, not being a body specified in the Schedule.