(4)[ No amendment of this Constitution (including the provisions of Part III) made or purporting to have been made under this article [whether before or after the commencement of section 55 of the Constitution (Forty-second Amendment) Act, 1976 shall be called in question in any Court on any ground. [Clause (4) and (5) inserted by the Constitution (Forty-second Amendment) Act, 1976, Section 55 (w.e.f. 3.1.1977). The section has been declared to be invalid by the Supreme Court in Minerva Mills Ltd. v. Union of India (1980) 2 S.C.C. 591 : A.I.R. 1980 S.C. 1789. ]
