Section 31D(3) in THE CONSTITUTION (FORTY-SECOND AMENDMENT) ACT, 1976
(3)Any law with respect to any matter referred to in sub-clause (a) or sub-clause (b) of clause (1) which is in force immediately before the commencement of section 5 of the Constitution (Forty-second Amendment) Act, 1976, shall continue in force until altered or repealed or amended by Parliament.
