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[Cites 0, Cited by 113] [Article 19] [Constitution]

Constitution Subarticle

Article 19(3) in Constitution of India

(3)Nothing in sub-clause (b) of the said clause shall affect the operation of any existing law in so far as it imposes, or prevent the State from making any law imposing, in the interests ofthe sovereignty and integrity of India or public order, reasonable restrictions on the exercise of the right conferred by the said sub-clause.