Section 244A(3) in THE CONSTITUTION (TWENTY-SECOND AMENDMENT) ACT, 1969
(3)An amendment of any such law as aforesaid in so far as such amendment relates to any of the matters specified in sub-clause (a) or sub-clause (b) of clause (2) shall have no effect unless the amendment is passed in each House of Parliament by not less than two-thirds of the members present and voting.
