Saturday, 25, Apr, 2026
 
 
 
Expand O P Jindal Global University
 

गोवा राज्य के संबंध में विशेष उपबंध, Constitution of India, Article 371(I) ( Article 371(I) Constitution of India: Special provision with respect to the State of Goa )


 

इस संविधान में किसी बात के होते हुए भी, गोवा राज्य की विधान सभा कम से कम तीस सदस्यों से मिलकर बनेगी।

1 संविधान (कठिना;यों का निराकरण) आदेश सं0 11 (सं0 आ0 99) देखिए।
2 संविधान (तिरपनवाँ संशोधन) अधिनियम, 1986 की धारा 2 द्वारा (20-2-1987 से) अंतःस्थापित।
3 संविधान (पचपनवाँ संशोधन) अधिनियम, 1986 की धारा 2 द्वारा (20-2-1987 से) अंतःस्थापित।
4 संविधान (छ्रपनवाँ संशोधन) अधिनियम, 1987 की धारा 2 द्वारा (30-5-1987 से) अंतःस्थापित।

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter