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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

Union of India - Subsection

Section 14A(b) in The Government Of Union Territories Act, 1963

(b)a person shall be disqualified for being a member of the Legislative Assembly of [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)] if he is so disqualified under the said Tenth Schedule as so modified.]