KARNATAKA LEGISLATURE (PREVENTION OF DISQUALIFICATION) ACT, 1956

An Act to declare certain offices of profit not to disqualify their holders for being chosen as, or for being members of the Karnataka Legislative Assembly and the Karnataka Legislative Council.

Act number

Act 4 of 1957

Year

1957

Enacted on

24-01-1957

In force from

01-11-1973

Jurisdiction

Karnataka State Act

Subjects

Elections

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Official source: India Code