Section 3(4)(d) in THE CONSTITUTION (THIRTY-SECOND AMENDMENT) ACT, 1973

[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

Constitution Subarticle

Section 3(4)(d) in THE CONSTITUTION (THIRTY-SECOND AMENDMENT) ACT, 1973

(d)contain such supplemental, incidental and consequential provisions (including provisions as to fees and as to limitation, evidence or for the application of any law for the time being in force subject to any exceptions or modifications) as the President may deem necessary.

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Constitution Subarticle

Section 3(4)(d) in THE CONSTITUTION (THIRTY-SECOND AMENDMENT) ACT, 1973