(1)If after a Bill has been passed by the Legislative Assembly of a State having a Legislative Council and transmitted to the Legislative Council--(a)the Bill is rejected by the Council; or(b)more than three months elapse from the date on which the Bill is laid before the Council without the Bill being passed by it; or(c)the Bill is passed by the Council with amendments to which (he Legislative Assembly does not agree;the Legislative Assembly may, subject to the rules regulating its procedure, pass the Bill again in the same or in any subsequent session with or without such amendments, if any, as have been made, suggested or agreed to by the Legislative Council and then transmit the Bill as so passed to the Legislative Council.
