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[Cites 0, Cited by 11] [Article 196] [Constitution]

Constitution Subarticle

Article 196(2) in Constitution of India

(2)Subject to the provisions of articles 197 and 198, a Bill shall not be deemed to have been passed by the Houses of the Legislature of a State having a Legislative Council unless it has been agreed to by both Houses, either without amendment or with such amendments only as are agreed to by both Houses.