In section 16 of the principal Act,-(i)for clause (a), the following clauses shall be substituted, namely:—"(a)he is less than twenty-one years of age(aa)in case of a member under clause (c) of sub-section (1) of section 14, he is not a Muslim;”;(ii)for clause (d), the following clause shall be substituted, namely:—"(d)he has been convicted of any offence and sentenced to imprisonment for not less than two years;”.
