Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Representation Of The People (Amendment) Act, 2002 9 of 2003 [07 January 2003] CONTENTS 1. Short Title 2. Amendment Of Section 8 Of Act 43 Of 1951 Representation Of The People (Amendment) Act, 2002 9 of 2003 [07 January 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:-- 1. Short Title :- This Act may be called the Representation of the People (Amendment) Act, 2002. 2. Amendment Of Section 8 Of Act 43 Of 1951 :- 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, 1987 (3 of 1988); or (m) the Prevention of Corruption Act, 1988 (49 of 1988); or (n) the Prevention of Terrorism Act, 2002 (15 of 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.