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[Cites 0, Cited by 0] [Section 239B] [Entire Act]

Constitution Subarticle

Section 239B(3) in THE CONSTITUTION (TWENTY-SEVENTH AMENDMENT) ACT, 1971

(3)If and so far as an Ordinance under this article makes any provision which would not be valid if enacted in an Act of the Legislature of the Union territory made after complying with the provisions in that behalf contained in any such law as is referred to in clause (1) of article 239A, it shall be void.