Article 213(2)(a) in Constitution of India

[Cites 0, Cited by 62] [Article 213(2)] [Article 213] [Constitution]

Constitution Subarticle

Article 213(2)(a) in Constitution of India

(a)shall be laid before the Legislative Assembly of the State, or where there is a Legislative Council in the State, before both the Houses, and shall cease to operate at the expiration of six weeks from the reassembly of the Legislature, or if before the expiration of that period a resolution disapproving it is passed by the Legislative Assembly and agreed to by the Legislative Council, if any, upon the passing of the resolution or, as the case may be, on the resolution being agreed to by the Council; and

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Constitution Subarticle

Article 213(2)(a) in Constitution of India