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[Cites 0, Cited by 7] [Article 250] [Constitution]

Constitution Subarticle

Article 250(1) in Constitution of India

(1)Notwithstanding anything in this Chapter, Parliament shall, while a Proclamation of Emergency is in operation, have, power to make laws for the whole or any part of the territory of India with respect to [goods and services tax] any of the matters enumerated in the State List.