Section 2 in THE CONSTITUTION (TWENTY-FOURTH AMENDMENT) ACT, 1971
2. The Bill seeks to amend article 368 suitably for the purpose and makes it clear that article 368 provides for amendment of the Constitution as well as procedure therefor. The Bill further provides that when a Constitution Amendment Bill passed by both Houses of Parliament is presented to the President for his assent, he should give his assent thereto. The Bill also seeks to amend article 13 of the Constitution to make it inapplicable to any amendment of the Constitution under article 368.
An Act further to amend the Constitution of India.BE it enacted by Parliament in the Twenty-second Year of the Republic of India as follows:-
