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

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Union of India - Subsection

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

(b)[ resigns his seat by writing under his hand addressed to the Chairman or the Speaker, as the case may be, and his resignation is accepted by the Chairman or the Speaker, as the case may be,] [Substituted by the Constitution (Thirty-third Amendment) Act, 1974, Section 2, for sub-Clause (b).]

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Union of India - Subsection

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