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[Cites 0, Cited by 0] [Section 213(1)] [Section 213] [Entire Act]

Union of India - Subsection

Section 213(1)(c) in Constitution of India, 1950

(c)an Act of the Legislature of the State containing the same provisions would under this Constitution have been invalid unless, having been reserved for the consideration of the President, it had received the assent of the President.