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 2, Cited by 596] [Constitution] Constitution Article Article 248 in Constitution of India 248. Residuary powers of legislation (1)Parliament has exclusive power to make any law with respect to any matter not enumerated in the Concurrent List or State List.(2)Such power shall include the power of making any law imposing a tax not mentioned in either of those Lists.
