Section 31D(1) in THE CONSTITUTION (FORTY-SECOND AMENDMENT) ACT, 1976
(1)Notwithstanding anything contained in article 13, no law providing for-(a)the prevention or prohibition of anti-national activities; or(b)the prevention of formation of, or the prohibition of, anti-national associations,shall be deemed to be void on the ground that it is inconsistent with, or takes away or abridges any of the rights conferred by, article 14, article 19 or article 31.
