Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Article 66] [Constitution] Constitution Subarticle Article 66(3) in Constitution of India (3)No person shall be eligible for election as Vice-President unless he--(a)is a citizen of India;(b)has completed the age of thirty-five years; and(c)is qualified for election as a member of the Council of States.
