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[Cites 0, Cited by 0] [Section 246] [Entire Act]

Union of India - Subsection

Section 246(4) in Constitution of India, 1950

(4)Parliament has power to make laws with respect to any matter for any part of the territory of India not included [in a State] [Substituted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule for " in Part A or Part B of the First Schedule" .] notwithstanding that such matter is a matter enumerated in the State List.