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[Cites 0, Cited by 0] [Section 356(5)] [Section 356] [Entire Act]

Union of India - Subsection

Section 356(5)(b) in Constitution of India, 1950

(b)the Election Commission certifies that the continuance in force of the Proclamation approved under clause (3) during the period specified in such resolution is necessary on account of difficulties in holding general elections to the Legislative Assembly of the State concerned:]