| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | The CONSTITUTION OF INDIA | 1975 |
| Act Number | Enactment Date | Chapter Number |
| 36 | 1975-04-26 | 11 |
| Chapter Title | Ministry | Department |
| Relations Between The Union And The States | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
No Act of Parliament or of the Legislature of a State 1[***], and no provision in any such Act, shall be invalid by reason only that some recommendation or previous sanction required by this Constitution was not given, if assent to that Act was given-
(a) Where the recommendation required was that of the Governor, either by the Governor or by the President;
(b) Where the recommendation required was that of the Rajpramukh, either by the Rajpramukh or by the President;
(c) Where the recommendation or previous sanction required was that of the President, by the President.
____________________________
1. The words and letters “specified in Part A or Part B of the First Schedule” omitted by the Constitution (Seventh Amendment) Act, 1956, s. 29 and Sch.
