An Act further to amend the Constitution of India
Be it enacted by Parliament in the Fiftieth Year of the Republic of India as follows:-
1. Short title and commencement.-(1) This Act may be called the Constitution (Seventy-ninth Amendment) Act, 1999.
(2) It shall come into force on the 25th day of January, 2000.
2. Amendment of Article 334.-In Article 334 of the Constitution, for the words "fifty years", the words "sixty years" shall be substituted.