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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Constitution Subarticle

Section 29(1) in THE CONSTITUTION (SEVENTH AMENDMENT) ACT, 1956

(1)The consequential and minor amendments and repeals directed in the Schedule shall be made in the Constitution and in the Constitution (Removal of Difficulties) Order, No. VIII, made under Article 392 of the Constitution.