In the Parliament (Prevention of Disqualification) Act, 1959, in section 3,-- (i) after clause (ab),the following clause shall be inserted, namely:-- "(ac) the office of 1 [each leader and each deputy leader] of a recognised party and a recognised group in either House of Parliament;"; (ii) after Explanation 2, the following Explanation shall be inserted, namely:-- Explanation 3.--.In clause (ac),the expressions "recognised party" and "recognised group" shall have the meanings assigned to them in Leaders and Chief Whips of Recognised Parties and Groups in Parliament (Facilities)Act, 1998.'.Open in Lexace · Ask the AI about this section
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