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[Cites 0, Cited by 1] [Article 109] [Constitution]

Constitution Subarticle

Article 109(5) in Constitution of India

(5)If a Money Bill passed by the House of the People and transmitted to the Council of States for its recommendations is not returned to the House of the People within the said period of fourteen days, it shall be deemed to have been passed by both Houses at the expiration of the said period in the form in which it was passed by the House of the People.