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[Cites 1, Cited by 40] [Constitution]

Constitution Article

Article 307 in Constitution of India

307. Appointment of authority for carrying out the purposes of articles 301 to 304

Parliament may by law appoint such authority as it considers appropriate for carrying out the purposes of articles 301, 302, 303 and 304, and confer on the authority so appointed such powers and such duties as it thinks necessary.