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[Cites 0, Cited by 1] [Section 8] [Entire Act]

Constitution Subarticle

Section 8(1) in THE CONSTITUTION (FIRST AMENDMENT) ACT, 1951

(1)The Governor shall from time to time summon the House or each House of the Legislature of the State to meet at such time and place as he thinks fit, but six months shall not intervene between its last sitting in one session and the date appointed for its first sitting in the next session.