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[Cites 0, Cited by 661] [Article 19] [Constitution]

Constitution Subarticle

Article 19(5) in Constitution of India

(5)Nothing in sub-clauses (d) and (e) of the said clause shall affect the operation of any existing law in so far as it imposes, or prevents the State from making any law imposing, reasonable restrictions on the exercise of any of the rights conferred by the said sub-clauses either in the interests of the general public or for the protection of the interests of any Scheduled Tribe.