Section 3(1)(a) in THE CONSTITUTION (FIRST AMENDMENT) ACT, 1951

[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

Constitution Subarticle

Section 3(1)(a) in THE CONSTITUTION (FIRST AMENDMENT) ACT, 1951

(a)for clause (2), the following clause shall be substituted, and the said clause shall be deemed always to have been enacted in the following form, namely:-

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Constitution Subarticle

Section 3(1)(a) in THE CONSTITUTION (FIRST AMENDMENT) ACT, 1951