Section 3(2) in THE CONSTITUTION (FIRST AMENDMENT) ACT, 1951
(2)No law in force in the territory of India immediately before the commencement of the Constitution which is consistent with the provisions of Article 19 of the Constitution as amended by sub-section (1) of this section shall be deemed to be void, or ever to have become void, on the ground only that, being a law which takes away or abridges the right conferred by sub-clause (a) of clause (1) of the said article, its operation was not saved by clause (2) of that article as originally enacted.Explanation.-In this sub-section, the expression "law in force" has the same meaning as in clause (1) of Article 13 of the Constitution.
