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[Cites 0, Cited by 1] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in Government of India Act, 1935

(2)If a member of either Chamber-
(a)becomes subject to any of the disqualifications mentioned in subsection (1) of the next succeeding section; or
(b)by writing under his hand addressed to the Governor-General resigns his seat, his seat shall thereupon become vacant.