Meghalaya act 001 of 1970 : The Prevention of Disqualification (Members of the Legislative Assembly of Meghalaya Act) Act No.1 of 1970

  • Date:
Department
  • Law Department
Ministry
  • Ministry of Law Department
Enforcement Date

10 Jan 2005

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Section 1.Short title

This Act may be called the Prevention of Disqualification (Members of the Legislative Assembly of Meghalaya) Act, 1970.


Section 2.Removal of disqualification in certain cases.

A person shall not be disqualified or shall not be deemed ever to have been disqualified for being chosen as, or for being, a member of the Legislative Assembly of Meghalaya by reason of the fact that he holds any of the offices specified in the Schedule.


Section 3.Repeal of Ordinance I of 1970.

The Meghalaya Legislative Assembly Members (Removal of Disqualifications) Ordinance, 1970 is hereby repealed.


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