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Report No. 95

6.14. Amendment of the Constitution and consequential provisions.-

The recommendations that we have set out in this Chapter are subject to, and are to be read along with, certain recommendations made in an earlier Chapter when discussing the need for constitutional amendment and consequential provisions.1

K.K. Mathew,
Chairman.

J.P. Chaturvedi Member,
Dr. M.B. Rao Member.

P.M. Bakshi Part-time Member,
Vepa P. Sarathi Part-time Member.

A.K. Srinivasamurthy,
Member-Secretary.

Dated: 1st March, 1984.

1. Paras. 4.4 to 4.7, supra.



Constitution Division within the Supreme Court Back




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