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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(3) in The Jharkhand Area Autonomous Council Act, 1994

(3)If a question arises whether any member of the Council suffers from any disqualification mentioned under Section 6 or not, the questions shall be referred by the Council to the State Election Commission for decision and its decision shall be final.