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 102] [Article 31] [Constitution] Constitution Subarticle Article 31(3) in Constitution of India (3)No such law as is referred to in clause (2) made by the Legislature of a State shall, have effect unless such law, having been reserved for the consideration of the President, has received his assent.
