An Act further to amend the Constitution of India
Be it enacted by Parliament in the Forty-second Year of the Republic of India as follows:-
1. Short title.-This Act may be called the Constitution (Sixty-eighth Amendment) Act, 1991.
2. Amendment of Article 356.-In Article 356 of the Constitution, in clause (4), in the third proviso, for the words "four years", the words "five years" shall be substituted.