Section 123(2)(a) in Constitution of India, 1950

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Union of India - Subsection

Section 123(2)(a) in Constitution of India, 1950

(a)shall be laid before both Houses of Parliament and shall cease to operate at the expiration of six weeks from the reassembly of Parliament, or, if before the expiration of that period resolutions disapproving it are passed by both Houses, upon the passing of the second of those resolutions; and

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Union of India - Subsection

Section 123(2)(a) in Constitution of India, 1950