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[Cites 0, Cited by 71] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Representation of the People Act, 1951

(3)A person convicted of any offence and sentenced to imprisonment for not less than two years other than any offence referred to in sub-section (1) or sub-section (2) shall be disqualified from the date of such conviction and shall continue to be disqualified for a further period of six years since his release.