Section 91(2)(a) in The Constitution of Jammu and Kashmir

[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 91(2)(a) in The Constitution of Jammu and Kashmir

(a)shall be laid before both the Houses of the Legislature, and shall cease to operate at the expiration of six weeks from the re-assembly of the Legislature, or if before the expiration of that period a resolution disapproving it is passed by the Legislative Assembly and agreed to by the Legislative Council, upon the resolution being agreed to by the Legislative Council, and

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State of Jammu-Kashmir - Subsection

Section 91(2)(a) in The Constitution of Jammu and Kashmir