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[Cites 0, Cited by 1] [Section 102] [Entire Act]

Union of India - Subsection

Section 102(3) in Government of India Act, 1935

(3)A Proclamation of Emergency-
(a)may be revoked by a subsequent Proclamation;
(b)shall be communicated forthwith to the Secretary of State and shall be laid by him before each House of Parliament; and
(c)shall cease to operate at the expiration of six months, unless before the expiration of that period it has been approved by Resolutions of both Houses of Parliament.