Section 101(3)(a) in Constitution of India, 1950

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Union of India - Subsection

Section 101(3)(a) in Constitution of India, 1950

(a)becomes subject to any of the disqualifications mentioned in [clause (1) or clause (2) of article 102] [Substituted by the Constitution (Fifty-second Amendment) Act, 1985, Section 2, for " clause (1) of article 102" (w.e.f. 1.3.1985).], or

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Union of India - Subsection

Section 101(3)(a) in Constitution of India, 1950