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[Cites 0, Cited by 3] [Article 208] [Constitution]

Constitution Subarticle

Article 208(2) in Constitution of India

(2)Until rules are made under clause (1), the rules of procedure and standing orders in force immediately before the commencement of this Constitution with respect to the Legislature for the corresponding Province shall have effect in relation to the Legislature of the State subject to such modifications and adaptations as may be made therein by the Speaker of the Legislative Assembly, or the Chairman of the Legislative Council, as the case may be.