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[Cites 0, Cited by 0] [Article 244A] [Constitution]

Constitution Subarticle

Article 244A(3) in Constitution of India

(3)An amendment of any such law as aforesaid in so far as such amendment relates to any of the mailers specified in sub-clause (a) or sub-clause (b) of clause (2) shall have no effect unless the amendment is passed in each House of Parliament by not less than two-thirds of the members present and voting.