Section 14(1)(b) in The Government Of Union Territories Act, 1963

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Union of India - Subsection

Section 14(1)(b) in The Government Of Union Territories Act, 1963

(b)if he is for the time being disqualified for being chosen as, and for being, a member of either House of Parliament under the provisions of sub-clause (b), sub-clause (c) or sub-clause (d) of clause (1) of article 102 or of any law made in pursuance of that article.

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Union of India - Subsection

Section 14(1)(b) in The Government Of Union Territories Act, 1963