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[Cites 0, Cited by 280] [Article 246] [Constitution]

Constitution Subarticle

Article 246(2) in Constitution of India

(2)Notwithstanding anything in clause (3), Parliament and subject to clause (1), the Legislature of any State also, have power to make laws with respect to any of the matters enumerated in List III in the Seventh Schedule (in this Constitution referred to as the "Concurrent List").