The Representation Of The People (Amendment) Act, 2002

UNION OF INDIA
India

The Representation Of The People (Amendment) Act, 2002

Act 9 of 2003

Published on 1 January 2003
Commenced on 1 January 2003
[This is the version of this document from 1 January 2003.]
[Note: The original publication document is not available and this content could not be verified.]

The Representation Of The People (Amendment) Act, 2002An Act further to amend the Representation of the People Act, 1951.Be it enacted by Parliament in the Fifty- third Year of the Republic of India as follows:-

1. Short title.-

This Act may be called the Representation of the People (Amendment) Act, 2002 .

2. Amendment of section 8 of Act 43 of 1951 .-

In the Representation of the People Act, 1951 , in section 8,-(a) in sub- section (1),-

(i)in clause (k), after the word and figures" Act, 1971 ,", the word"; or" shall be inserted;

(ii)after clause (k), the following clauses shall be inserted, namely:-

(l)the Commission of Sati (Prevention) Act, 1987 (3 of 1988 ); or

(m)the Prevention of Corruption Act, 1988 (49 of 1988 ); or

(n)the Prevention of Terrorism Act, 2002 (15 of 2002 ),";

(iii)for the portion beginning with the words" shall be disqualified" and ending with the words" such conviction", the following shall be substituted, namely:-" shall be disqualified, where the convicted person is sentenced to-

(i)only fine, for a period of six years from the date of such conviction;

(ii)imprisonment, from the date of such conviction and shall continue to be disqualified for a further period of six years since his release";

(b)in sub- section (2),-

(i)in clause (c), for the figures and word" 1961 ; or", the figures" 1961 ," shall be substituted;

(ii)clause (d) shall be omitted.

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