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[Cites 0, Cited by 5] [Article 246A] [Constitution]

Constitution Subarticle

Article 246A(1) in Constitution of India

(1)Notwithstanding anything contained in articles 246 and 254, Parliament, and, subject to clause (2), the Legislature of every State, have power to make laws with respect to goods and services tax imposed by the Union or by such State.