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Representation of the People Act, 1950

27G. Termination of membership of electoral college for certain disqualifications

If a person who is a member of an electoral college becomes subject to any disqualification for membership of Parliament under the provisions of any law relating to corrupt and illegal practices and other offences in connection with elections to Parliament, he shall thereupon cease to be such member of the electoral college.



Representation of the People Act, 1950 Back




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