144A. Special provisions as to disposal of questions relating to constitutional validity of laws [Repealed]
Notwithstanding anything contained in this Constitution, the provisions of the Constitution (Twenty-fifth Amendment) Act, 1971, shall remain in force until the expiration of a period of six months after the 1st day of March, 1977.[Rep. by the Constitution (Forty-third Amendment) Act, 1977, section 5 (w.e.f. 13.4.1978).][Editorial comment-The Constitution (Forty-Third Amendment) Act, 1977, A Central or State law could only be declared unconstitutional by the Supreme Court under Article 144(A) with a bench of at least 7 justices. Moreover, a two-thirds special majority of the bench is required.Also Refer]
