Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 352] [Entire Act] Union of India - Subsection Section 352(2) in Constitution of India, 1950 (2)[ A Proclamation issued under clause (1) may be varied or revoked by a subsequent Proclamation. [Substituted by the Constitution (Forty-fourth Amendment) Act, 1978, Section 37, for Clauses (2), (2-A) and (3) (w.e.f. 20.6.1979).]
