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[Cites 0, Cited by 5] [Article 109] [Constitution]

Constitution Subarticle

Article 109(2) in Constitution of India

(2)After a Money Bill has been passed by the House of the People it shall be transmitted to the Council of States for its recommendations and the Council of States shall within a period of fourteen days from the date of receipt of the Bill return the Bill to the House of the People with its recommendations and the House of the People may thereupon either accept or reject all or any of the recommendations of the Council of States.