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[Cites 0, Cited by 0] [Article 353] [Constitution]

Constitution Subarticle

Article 353(ii) in Constitution of India

(ii)the power of Parliament to make laws under clause (b), shall also extend to any State other than a State in which or in any part of which the Proclamation of Emergency is in operation if and in so far as the security of India or any part of the territory thereof is threatened by activities in or in relation to the part of the territory of India in which the Proclamation of Emergency is in operation.