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[Cites 0, Cited by 36] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(b) in The Representation of the People Act, 1951

(b)“disqualified” means disqualified for being chosen as, and for being, a member of either House of Parliament or of the Legislative Assembly or Legislative Council of a State under the provisions of this Chapter, and on no other ground.