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[Cites 0, Cited by 0] [Article 108(4)] [Article 108] [Constitution]

Constitution Subarticle

Article 108(4)(a) in Constitution of India

(a)if the Bill, having been passed by one House, has not been passed by the other House with amendments and returned to the House in which it originated, no amendment shall be proposed to the Bill other than such amendments (if any) as are made necessary by the delay in the passage of the Bill;