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Union of India - Section

Section 31 in The Wakf Act, 1995

31. Prevention of disqualification for membership of Parliament.—

It is hereby declared that the offices of the Chairperson or member of a Board shall not be disqualified and shall be deemed never to have been disqualified for being chosen as, or for being, a Member of Parliament or a Member of Union territory Legislature or a Member of a State Legislature if so declared under a law made by the appropriate State Legislature.