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[Cites 0, Cited by 0] [Section 241] [Entire Act]

Union of India - Subsection

Section 241(4) in Constitution of India, 1950

(4)Nothing in this article derogates from the power of Parliament to extend or exclude the jurisdiction of a High Court for a State to, or from, any Union territory or part thereof.] [Substituted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule for Clauses (3) and (4). ]