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[Cites 0, Cited by 4] [Article 249] [Constitution]

Constitution Subarticle

Article 249(2) in Constitution of India

(2)A resolution passed under clause (1) shall remain in force for such period not exceeding one year as may be specified therein:Provided that, if and so often as a resolution approving the continuance in force of any such resolution is passed in the manner provided in clause (1), such resolution shall continue in force for a further period of one year from the date on which under this clause it would otherwise have ceased to be in force.