(1)Notwithstanding anything in this Chapter, Parliament shall, while a Proclamation of Emergency is in operation, have power to make laws for the whole or any part of the territory of India with respect to [goods and services tax provided under article 246A or] [Inserted by Constitution (One Hundred and First Amendment) Act, 2016, dated 8.9.2016.] any of the matters enumerated in the State List.
