Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Article 268A(2)] [Article 268A] [Constitution] Constitution Subarticle Article 268A(2)(b) in Constitution of India (b)appropriated by the Government of India and the States, in accordance with such principles of collection and appropriation as may be formulated by Parliament by law.