An Act further to amend the Constitution of India
Be it enacted by Parliament in the Forty-first Year of the Republic of India as follows:-
1. Short title.-This Act may be called the Constitution (Sixty-seventh Amendment) Act, 1990.
2. Amendment of Article 356.-In Article 356 of the Constitution, in clause (4), in the third proviso, for the words "three years and six months", the words "four years" shall be substituted.