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[Cites 0, Cited by 0] [Section 191] [Entire Act]

Union of India - Subsection

Section 191(2) in Constitution of India, 1950

(2)[ A person shall be disqualified for being a member of the Legislative Assembly or Legislative Council of a State if he is so disqualified under the Tenth Schedule.] [Inserted by the Constitution (Fifty-second Amendment) Act, 1985, Section 5 (w.e.f. 1.3.1985).]