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[Cites 0, Cited by 0] [Article 360(4)] [Article 360] [Constitution]

Constitution Subarticle

Article 360(4)(a) in Constitution of India

(a)any such direction may include--
(i)a provision requiring the reduction of salaries and allowances of all or any class of persons serving in connection with the affairs of a State;
(ii)a provision requiring all Money Bills or other Bills to which the provisions of article 207 apply to be reserved for the consideration of the President after they are passed by the Legislature of the State;