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[Cites 0, Cited by 0] [Section 312A] [Entire Act]

Union of India - Subsection

Section 312A(2) in Constitution of India, 1950

(2)Except to the extent provided for by Parliament by law under this article, nothing in this article shall affect the power of any Legislature or other authority under any other provision of this Constitution to regulate the conditions of service of persons referred to in clause (1).