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[Cites 0, Cited by 0] [Section 352(8)] [Section 352] [Entire Act]

Union of India - Subsection

Section 352(8)(b) in Constitution of India, 1950

(b)to the President, if the House is not in session, a special sitting of the House shall be held within fourteen days from the date on which such notice is received by the Speaker, or, as the case may be, by the President, for the purpose of considering such resolution.]