1 [ 41. Disqualification for being an election agent .--Any person who is for the time being disqualified under the Constitution or under this Act for being a member of either House of Parliament or the House or either House of the Legislature of a State or for voting at elections, shall, so long as the disqualification subsists, also be disqualified for being an election agent at any election.]Open in Lexace · Ask the AI about this section
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