Article 239AA(3)(c) in Constitution of India

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Article 239AA(3)(c) in Constitution of India

(c)If any provision of a law made by the Legislative Assembly with respect to any matter is repugnant to any provision of a law made by Parliament with respect to that matter, whether passed before or after the law made by the Legislative Assembly, or of an earlier law, other than a law made by the Legislative Assembly, then, in either case, the law made by Parliament, or, as the case may be, such earlier law, shall prevail and the law made by the Legislative Assembly shall, to the extent of the repugnancy, be void:

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Constitution Subarticle

Article 239AA(3)(c) in Constitution of India