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[Cites 0, Cited by 0] [Section 269] [Entire Act]

Union of India - Subsection

Section 269(3) in Constitution of India, 1950

(3)[ Parliament may by law formulate principles for determining when a [sale or purchase of, or consignment of, goods] [Inserted by the Constitution (Sixth Amendment) Act, 1956, Section 3.] [takes place in the course of inter-State trade or commerce.] [Inserted by the Constitution (Sixth Amendment) Act, 1956, Section 3.]