Section 3 in THE CONSTITUTION (TWENTY-FIFTH AMENDMENT) ACT, 1971
3. The Bill further seeks to introduce a new article 31C which provides that if any law is passed to give effect to the Directive Principles contained in clauses (b) and (c) of article 39 and contains a declaration to that effect, such law shall not be deemed to be void on the ground that it takes away or abridges any of the rights contained in article 14, 19 or 31 and shall not be questioned on the ground that it does not give effect to those principles. For this provision to apply in the case of laws made by State Legislatures, it is necessary that the relevant Bill should be reserved for the consideration of the President and receive his assent.
An Act further to amend the Constitution of India.BE it enacted by Parliament in the Twenty-second Year of the Republic of India as follow:-
