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[Cites 0, Cited by 0] [Section 244A] [Entire Act]

Union of India - Subsection

Section 244A(3) in Constitution of India, 1950

(3)An amendment of any such law as aforesaid in so far as such amendment relates to any of the matters specified in sub-clause (a) or sub-clause (b) of clause (2) shall have no effect unless the amendment is passed in each House of Parliament by not less than two-thirds of the members present and voting.