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[Cites 0, Cited by 21] [Article 258] [Constitution]

Constitution Subarticle

Article 258(2) in Constitution of India

(2)A law made by Parliament which applies in any State may, notwithstanding that it relates to a matter with respect to which the Legislature of the State has no power to make laws, confer powers and impose duties, or authorise the conferring of powers and the imposition of duties, upon the State or officers and authorities thereof.