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[Cites 0, Cited by 1] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(1) in Government of India Act, 1935

(1)No person shall be a member of both Chambers of a Provincial Legislature, and rules made by the Governor exercising his individual judgment shall provide for the vacation by a person who is chosen a member of both Chambers of his seat in one Chamber or the other.