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Karnataka HC: A.H. Vishwanath Disqualified Till Expiry of Legislatve Council - (01 Dec 2020)

CIVIL

Karnataka High Court has held that Member of Legislative Council A.H. Vishwanath, has incurred disqualification under Article 164 (1) (b) and Article 361 (B) of the Constitution of India, 1949 till the expiry of the term of the Legislative Council-May 2021, while two other nominees R. Shankar, and N. Nagaraj (MTB) have not.

Tags : KARNATAKA HIGH COURT   A.H. VISHWANATH  

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