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31. Prevention of disqualification for membership of Parliament.- It is hereby declared that the offices of the Chairperson or member of a Board shall not be disqualified and shall be deemed never to have been disqualified for being chosen as, or for being, a Member of Parliament 7[or a Member of Union territory Legislature or a Member of a State Legislature if so declared under a law made by the appropriate State Legislature]. 1. Subs. by Act 27 of 2013, s. 4, for "wakf" (w.e.f. 1-11-2013). 2. Subs. by s. 4, ibid., for "wakif" (w.e.f. 1-11-2013). 3. Subs. by s. 4, ibid., for "wakfs" (w.e.f. 1-11-2013). 4. Subs. by s. 22, ibid., for clause (j) (w.e.f. 1-11-2013).    |
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