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[Cites 0, Cited by 0] [Section 135A(1)] [Section 135A] [Entire Act]

Union of India - Subsection

Section 135A(1)(c) in The Code of Civil Procedure, 1908

(c)if he is a member of-
(i)either House of Parliament, or
(ii)a Legislative Assembly or Legislative Council of a State having both such Houses, during the continuance of a joint sitting, meeting, conference or joint committee of the Houses of Parliament or Houses of the State Legislature, as the case may be;