Section 108(1)(c) in Constitution of India, 1950

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Union of India - Subsection

Section 108(1)(c) in Constitution of India, 1950

(c)more than six months elapse from the date of the reception of the Bill by the other House without the Bill being passed by it, the President may, unless the Bill has lapsed by reason of a dissolution of the House of the People, notify to the Houses by message if they are sitting or by public notification if they are not sitting, his intention to summon them to meet in a joint sitting for the purpose of deliberating and voting on the Bill:

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Union of India - Subsection

Section 108(1)(c) in Constitution of India, 1950