Constitution (63rd amendment) act 1989 : Constitution ( 63rd Amendment) Act, 1989

Preamble

An Act further to amend the Constitution of India

Be it enacted by Parliament in the Fortieth Year of the Republic of India as follows:-

Section 1. Short title and commencement

1. Short title and commencement.-(1) This Act may be called the Constitution (Sixty-third Amendment) Act, 1989.

(2) It shall come into force with immediate effect.

Section 2. Amendment of Article 356

2. Amendment of Article 356.-In Article 356 of the Constitution, in clause (5), the proviso shall be omitted.

Section 3. Omission of Article 359-A

3. Omission of Article 359-A.-Article 359-A of the Constitution shall be omitted.