Section 3(1) in West Bengal Legislature (Removal of Disqualifications) Act, 2007
(1)Notwithstanding any judgement or order of any court or tribunal or order or opinion of any other authority, the offices mentioned in clauses (a) to (1) of section 2 shall not disqualify or shall be deemed never to have disqualified the holders thereof for being chosen as. or being, a member of the West Bengal State Legislative Assembly as if this Act had been in force at all material times.
