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[Cites 0, Cited by 0] [Section 352] [Entire Act]

Union of India - Subsection

Section 352(3) in Constitution of India, 1950

(3)The President shall not issue a Proclamation under clause (1) or a Proclamation varying such Proclamation unless the decision of the Union Cabinet (that is to say, the Council consisting of the Prime Minister and other Ministers of Cabinet rank appointed under article 75) that such a Proclamation may be issued has been communicated to him in writing.