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[Cites 0, Cited by 6] [Article 61(2)] [Article 61] [Constitution]

Constitution Subarticle

Article 61(2)(a) in Constitution of India

(a)the proposal to prefer such charge is contained in a resolution which has been moved after at least fourteen days' notice in writing signed by not less than one-fourth of the total number of members of the House has been given of their intention to move the resolution, and