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[Cites 0, Cited by 97] [Article 192] [Constitution]

Constitution Subarticle

Article 192(1) in Constitution of India

(1)If any question arises as to whether a member of a House of the Legislature of a State has become subject to any of the disqualifications mentioned in clause (1) of article 191, the question shall be referred for the decision of the Governor and his decision shall be final.