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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(2) in Gorkhaland Territorial Administration Act, 2011

(2)On being declared to be disqualified under sub-section (1), a Member shall, subject to the provisions of sub-section (12), stands removed from the Gorkhaland Territorial Administration Sabha from the date of such declaration.