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[Cites 0, Cited by 0] [Section 123] [Entire Act]

Union of India - Subsection

Section 123(1) in Constitution of India, 1950

(1)If at any time, except when both Houses of Parliament are in session, the President is satisfied that circumstances exist which render it necessary for him to take immediate action, he may promulgate such Ordinances as the circumstances appear to him to require.