Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 312A] [Entire Act] Union of India - Subsection Section 312A(4) in Constitution of India, 1950 (4)The provisions of the article shall have effect notwithstanding anything in article 314 as originally enacted or in any other provision of this Constitution.]