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[Cites 0, Cited by 3] [Article 31(5)] [Article 31] [Constitution]

Constitution Subarticle

Article 31(5)(b) in Constitution of India

(b)the provisions of any law which the State may hereafter make-
(i)for the purpose of imposing or levying any tax or penalty, or
(ii)for the promotion of public health or the prevention of danger to life or property, or
(iii)in pursuance of any agreement entered into between the Government of the Dominion of India or the Government of India and the Government of any other country, or otherwise, with respect to property declared by law to be evacuee property.