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[Cites 0, Cited by 13] [Article 117] [Constitution]

Constitution Subarticle

Article 117(1) in Constitution of India

(1)A Bill or amendment making provision for any of the matters specified in sub-clauses (a) to (f) of clause (1) of article 110 shall not be introduced or moved except on the recommendation of the President and a Bill making such provision shall not be introduced in the Council of States:Provided that no recommendation shall be required under this clause for the moving of an amendment making provision for the reduction or abolition of any tax.