Section 1Operation(3) in India (Consequential Provision) Act 1949
(3)His Majesty may by Order in Council make provision for such modification of any existing law to which this Act extends as may appear to him to be necessary or expedient in view of India's becoming a Republic while remaining a member of the Commonwealth, and subsection (1) of this section shall have effect in relation to any such law as modified by such an Order save in so far as the contrary intention appears in the Order.An Order in Council under this section—(a)may be made either before or after India becomes a Republic, and may be revoked or varied by a subsequent Order in Council; and(b)shall be subject to annulment in pursuance of a resolution of either House of Parliament.
