Section 8(1)(n) in The Representation of the People Act, 1951

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Union of India - Subsection

Section 8(1)(n) in The Representation of the People Act, 1951

(n)the Prevention of Terrorism Act, 2002 (15 of 2002), 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.