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

Union of India - Subsection

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

(a)if he is a member of-
(i)either House of Parliament, or
(ii)the Legislative Assembly or Legislative Council of a State, or
(iii)a Legislative Assembly of a Union territory, during the continuance of any meeting of such House of Parliament or, as the case may be, of the Legislative Assembly or the Legislative Council;