Report No. 95
5.20. Duty of Federal Assembly of Yugoslavia to bring law into conformity with judicial pronouncement.-
Another interesting provision in the Yugoslavian Constitution relates to the duty imposed on the Federal Assembly. Article 245 reads1
"245. Whenever the Constitutional Court of Yugoslavia determines that a federal law does not conform to the Constitution, the Federal Assembly shall bring the law into conformity with the Constitution not later than six months from the date of publication of the decision of the Constitutional Court. If, the assembly does not bring the law into conformity with the Constitution within this period, the law or those of its provisions that do not conform to the Constitution shall cease to be valid, and the Constitutional Court of Yugoslavia shall declare them invalid by its decision."
1. Article 245, Constitution of Yugoslavia.
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