THE CONSTITUTION (SIXTY-SECOND AMENDMENT) ACT, 1989

[25th January, 1990.]

An Act further to amend the Constitution of India.

Be it enacted by Parliament in the Fortieth Year of the Republic of

India as follows:-

1. Short title and commencement.- (1) This Act may be called the Constitution (Sixty-second Amendment) Act, 1989.

(2) It shall be deemed to have come into force on the date 676 on which the Bill for this Act is introduced in the Council of States.

2. Amendment of article 334.-In article 334 of the Constitution, for the words "forty years", the words "fifty years" shall be substituted.