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

Constitution Subarticle

Article 239B(2)(a) in Constitution of India

(a)shall be laid before the Legislature of the Union territory and shall cease to operate at the expiration of six weeks from the reassembly of the Legislature or if, before the expiration of that period, a resolution disapproving it is passed by the Legislature, upon the passing of the resolution; and