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[Cites 0, Cited by 10] [Article 367] [Constitution]

Constitution Subarticle

Article 367(2) in Constitution of India

(2)Any reference in this Constitution to Acts or laws of, or made by, Parliament, or to Acts or laws of, or made by, the Legislature of a State , shall be construed as including a reference to an Ordinance made by the President or, to an Ordinance made by a Governor , as the case may be.