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[Cites 0, Cited by 6] [Article 67] [Constitution]

Constitution Subarticle

Article 67(b) in Constitution of India

(b)a Vice-President may be removed from his office by a resolution of the Council of States passed by a majority of all the then members of the Council and agreed to by the House of the People; but no resolution for the purpose of this clause shall be moved unless at least fourteen days' notice has been given of the intention to move the resolution;