(5)As soon as may be, after and in any case not later than ninety days from the receipt of a special report under sub-section (3), or the annual report under sub-section (4), the Governor shall cause the same together with an extraordinary memorandum to be laid before, the State Legislature.Explanation. - In computing the period of ninety days referred to in this sub-section, any period during which the State Legislature is not in session, shall be excluded.Miscellaneous
