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THE REPRESENTATION OF THE PEOPLE (AMENDMENT) ACT, 2002
No. 9 OF 2003
An Act further to amend the Representation of the People Act, 1951.
BE it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:-
Short title:-
1. This Act may be called the Representation of the People (Amendment) Act, 2002.
Amendment of section 8 of Act 43 of 1951.
2. In the Representation of the People Act, 1951, in section 8, -
(a) In sub-section (1),-
(i) in clause (k), after the word and figures “Act, 1971,”, the word, ”or” shall be inserted;
(ii) after clause (k), the following clauses shall be inserted, namely—
“(l) the Commission of Sati (Prevention) Act, 1981; or
(m) the Prevention of Corruption Act, 1988; or
(n) the Prevention of Terrorism Act, 2002,”;
(iii) for the portion beginning with the words “shall be disqualified” and ‘ending with the words “such conviction”. The following shall be substituted, namely:-
“shall be disqualified, where the convicted person is sentenced to-
(i) only fine, for a period of six years from the date of such conviction;
(ii) imprisonment, from the date of such conviction and shall continue to be disqualified for a further period of six years since his release”;
(b) in sub-section (2),__
(i) in clause (c), for the figures and word “1961; or”, the figures “1961”, shall be substituted;
(ii) clause (d) shall be omitted. [7th January, 2003].
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