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[Cites 0, Cited by 41] [Article 286(3)] [Article 286] [Constitution]

Constitution Subarticle

Article 286(3)(b) in Constitution of India

(b)a tax on the sale or purchase of goods, being a tax of the nature referred to in sub-clause (b), sub-clause (c) or sub-clause (d) of clause (29A) of article 366, be subject to such restrictions and conditions in regard to the system of levy, rates and other incidents of the tax as Parliament may by law specify.