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[Cites 0, Cited by 0] [Section 368(2)] [Section 368] [Entire Act]

Union of India - Subsection

Section 368(2)(e) in Constitution of India, 1950

(e)the provisions of this article, the amendment shall also require to be ratified by the Legislatures of not less than one-half of the States [* * *] [The words and letters " specified in Part A and Part B of the First Schedule" omitted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.] by resolution to that effect passed by those Legislatures before the Bill making provision for such amendment is presented to the President for assent.