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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:—
Short title and Commencement.
1. (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.
Amendment of article 334.
2. In article 334 of the Constitution, for the words "fifty years", the words "sixty years" shall be substituted.
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59824