Section 103 — Decision on questions as to disqualifications of members

Constitution of India
Decision on questions as to disqualifications of members.— (1) If any question arises as to whether a member of either House of Parliament has become subject to any of the disqualifications mentioned in clause (1) of article 102, the question shall be referred for the decision of the President and his decision shall be final. ______________________________________________

Official Hindi (PDF) ↗

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