| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | The CONSTITUTION OF INDIA | 1975 |
| Act Number | Enactment Date | Chapter Number |
| 36 | 1975-04-26 | 13 |
| Chapter Title | Ministry | Department |
| Trade, Commerce And Intercourse Within The Territory Of India | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
Notwithstanding anything in article 301 or article 303, the Legislature of a State may by law-
(a) Impose on goods imported from other States 1[or the Union territories] any tax to which similar goods manufactured or produced in that State are subject, so, however, as not to discriminate between goods so imported and goods so manufactured or produced; and
(b) Impose such reasonable restrictions on the freedom of trade, commerce or intercourse with or within that State as may be required in the public interests:
Provided that no Bill or amendment for the purposes of clause (b) shall be introduced or moved in the Legislature of a State without the previous sanction of the President.
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1. Ins. by the Constitution (Seventh Amendment) Act, 1956, s. 29 and Sch.
