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Union of India - Section

Section 27 in Government of India Act, 1935

27. If a person sits or votes as. a member of either Chamber when he is not qualified or is disqualified for membership thereof, or when he is prohibited from so doing by the provisions of subsection (3) of the last preceding section, he shall be liable in respect of each day on which he so sits or votes to a penalty of five hundred; rupees to be recovered as a debt due to the Federation.