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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 74(2) in The Constitution of Jammu and Kashmir

(2)Subject to the provisions of sections 75 and 76 a Bill shall not be deemed to have been passed by the Legislature unless it has been agreed to by both Houses, either without amendment or with such amendments only as are agreed to by both Houses.