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Citedby 1 docs
A.K. Subbaiah vs Sri Ramakrishna Hegde And Others on 20 August, 1993
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disqualification
[
Section 3
] [
Complete Act
]
Central Government Act
Section 3(d) in The Parliament (Prevention Of Disqualification) Act, 1959
(d) the office of a member of a Home Guard constituted under any law for the time being in force in any State;