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[Cites 0, Cited by 0] [Section 348(1)] [Section 348] [Entire Act]

Union of India - Subsection

Section 348(1)(b) in Constitution of India, 1950

(b)the authoritative texts-
(i)of all Bills to be introduced or amendments thereto to be moved in either House of Parliament or in the House or either House of the Legislature of a State,
(ii)of all Acts passed by Parliament or the Legislature of a State and of all Ordinances promulgated by the President or the Governor [* * *] [The words " or Rajpramukh" omitted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule. ] of a State, and
(iii)of all orders, rules, regulations and bye-laws issued under this Constitution or under any law made by Parliament or the Legislature of a State, shall be in the English language.