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 1] [Article 300(2)] [Article 300] [Constitution] Constitution Subarticle Article 300(2)(b) in Constitution of India (b)any legal proceedings are pending to which a Province or an Indian State is a party, the corresponding Slate shall be deemed to be substituted for the Province or the Indian State in those proceedings.