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[Cites 0, Cited by 0] [Section 169] [Entire Act]

Union of India - Subsection

Section 169(1) in Constitution of India, 1950

(1)Notwithstanding anything in article 168, Parliament may by law provide for the abolition of the Legislative Council of a State having such a Council or for the creation of such a Council in a State having no such Council, if the Legislative Assembly of the State passes a resolution to that effect by a majority of the total membership of the Assembly and by a majority of not less than two-thirds of the members of the Assembly present and voting.