Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 329A in Constitution of India, 1950

329A. [ Special provision as to elections to Parliament in the case of Prime Minister and Speaker. [Inserted by the Constitution (thirty-ninth Amendment) Act, 1975, Section 4. ]

- [ Repealed by the Constitution (Forty-fourth Amendment) Act , 1978, section 36 (w.e.f.20-6-1979).]]