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[Cites 0, Cited by 0] [Article 197(2)] [Article 197] [Constitution]

Constitution Subarticle

Article 197(2)(c) in Constitution of India

(c)the Bill is passed by the Council with amendments to which the Legislative Assembly does not agree;the Bill shall be deemed to have been passed by the Houses of the Legislature of the State in the form in which it was passed by the Legislative Assembly for the second time with such amendments, if any, as have been made or suggested by the Legislative Council and agreed to by the Legislative Assembly.