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[Cites 0, Cited by 0] [Section 249] [Entire Act]

Union of India - Subsection

Section 249(3) in Constitution of India, 1950

(3)A law made by Parliament which Parliament would not but for the passing of a resolution under clause (1) have been competent to make shall, to the extent of the incompetency, cease to have effect on the expiration of a period of six months after the resolution has ceased to be in force, except as respects things done or omitted to be done before the expiration of the said period.