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] [Section 372(3)] [Section 372] [Entire Act] Union of India - Subsection Section 372(3)(b) in Constitution of India, 1950 (b)to prevent any competent Legislature or other competent authority from repealing or amending any law adapted or modified by the President under the said clause.