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[Cites 0, Cited by 8] [Article 58] [Constitution]

Constitution Subarticle

Article 58(1) in Constitution of India

(1)No person shall be eligible for election as 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 me member of the House of the People.