| 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 |
1[Nothing in articles 301 and 303 shall affect the provisions of any existing law except in so far as the President may by order otherwise direct; and nothing in article 301 shall affect the operation of any law made before the commencement of the Constitution (Fourth Amendment) Act, 1955, in so far as it relates to, or prevent Parliament or the Legislature of a State from making any law relating to, any such matter as is referred to in sub-clause (ii) of clause (6) of article 19.]
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1. Subs. by the Constitution (Fourth Amendment) Act, 1955, sec. 4 for art. 305.
