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[Cites 0, Cited by 0] [Section 191(1)] [Section 191] [Entire Act]

Union of India - Subsection

Section 191(1)(a) in Constitution of India, 1950

(a)if he holds any office of profit under the Government of India or the Government of any State specified in the First Schedule, other than an office declared by the Legislature of the State by law not to disqualify its holder;