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[Cites 0, Cited by 0] [Section 174] [Entire Act]

Union of India - Subsection

Section 174(1) in Constitution of India, 1950

(1)The Governor shall from time to time summon the House or each House of the Legislature of the State to meet at such time and place as he thinks fit, but six months shall not intervene between its last sitting in one session and the date appointed for its first sitting in the next session.