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[Cites 0, Cited by 22] [Article 175] [Constitution]

Constitution Subarticle

Article 175(2) in Constitution of India

(2)The Governor may send messages to the House or Houses of the Legislature of the State, whether with respect to a Bill then pending in the Legislature or otherwise, and a House to which any message is so sent shall with all convenient despatch consider any matter required by the message to be taken into consideration.