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 7] [Article 196] [Constitution] Constitution Subarticle Article 196(3) in Constitution of India (3)A Bill pending in the Legislature of a State shall not lapse by reason of the prorogation of the House or Houses thereof.
