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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Constitution Subarticle

Section 3(iv) in THE CONSTITUTION (EIGHTH AMENDMENT) ACT, 1959

(iv)It is often necessary to take over under State management for a temporary period a commercial or industrial undertaking or other property in the public interest or in order to secure the better management of the undertaking or property. Laws providing for such temporary transference to State management should be permissible under the Constitution.