An Act further to amend the Constitution of India
Be it enacted by Parliament in the Thirty-ninth Year of the Republic of India as follows:-
1. Short title.-This Act may be called the Constitution (Sixtieth Amendment) Act, 1988.
2. Amendment of Article 276.-In Article 276 of the Constitution, in clause (2),-
(a) for the words "two hundred and fifty rupees", the words "two thousand and five hundred rupees" shall be substituted;
(b) the proviso shall be omitted.