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[Cites 0, Cited by 0] [Section 372(3)] [Section 372] [Entire Act]

Union of India - Subsection

Section 372(3)(a) in Constitution of India, 1950

(a)to empower the President to make any adaptation or modification of any law after the expiration of [three years] [Substituted by the Constitution (First Amendment) Act, 1951, Section 12, for " two years" . ] from the commencement of this Constitution; or