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Article 255 — Requirements as to recommendations and previous sanctions to be regarded as matters of procedure only

Constitution of India
Requirements as to recommendations and previous sanctions to be regarded as matters of procedure only.β€”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 givenβ€” ______________________________________________
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