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[Cites 0, Cited by 0] [Section 108(4)] [Section 108] [Entire Act]

Union of India - Subsection

Section 108(4)(b) in Constitution of India, 1950

(b)if the Bill has been so passed and returned, only such amendments as aforesaid shall be proposed to the Bill and such other amendments as are relevant to the matters with respect to which the Houses have not agreed, and the decision of the person presiding as to the amendments which are admissible under this clause shall be final.