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[Cites 0, Cited by 0] [Section 239AA(7)] [Section 239AA] [Entire Act]

Union of India - Subsection

Section 239AA(7)(b) in Constitution of India, 1950

(b)[ Any such law as is referred to in sub-clause (a) shall not be deemed to be an amendment of this Constitution for the purposes of article 368 notwithstanding that it contains any provision which amends or has the effect of amending, this Constitution.]