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[Cites 0, Cited by 1] [Article 359] [Constitution]

Constitution Subarticle

Article 359(1B) in Constitution of India

(1B)Nothing in clause (1A) shall apply-
(a)to any law which does not contain a recital to the effect that such law is in relation to the Proclamation of Emergency in operation when it is made; or
(b)to any executive action taken otherwise than under a law containing such a recital.