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THE PARLIAMENT (PREVENTION OF DISQUALIFICATION) AMENDMENT ACT, 2013
NO. 28 OF 2013
[20th September, 2013.]
An Act further to amend the Parliament (Prevention of Disqualification) Act, 1959.
BE it enacted by Parliament in the Sixty-fourth Year of the Republic of India as follows:—
Short title and commencement.
1. (1) This Act may be called the Parliament (Prevention of Disqualification) Amendment Act, 2013.
(2) It shall be deemed to have come into force on the 19th day of February, 2004.
Amendment of section 3.
2. In section 3 of the Parliament (Prevention of Disqualification) Act, 1959, in clause (ba), for sub-clause (ii), the following sub-clauses shall be substituted, namely:—
“(ii) the National Commission for the Scheduled Castes constituted under clause (1) of article 338 of the Constitution;
(iia) the National Commission for the Scheduled Tribes constituted under clause (1) of article 338A of the Constitution;”.
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