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[Cites 0, Cited by 2] [Article 239AA(7)] [Article 239AA] [Constitution]

Constitution Subarticle

Article 239AA(7)(b) in Constitution of India

(b)Any such law as is referred to in sub-clause (a) shall not be deemed to be an amendment of this Constitution for the purposes of article 368 notwithstanding that it contains any provision which amends or has the effect of amending, this Constitution.