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Constitution of India |
32A. Constitutional validity of State laws not to be considered in proceedings under article 32. Rep. by the Constitution (Forty-third Amendment) Act, 1977, s. 3 (w.e.f. 13-4-1978).1. Ins. by s. 6, the Constitution (Forty-second Amendment) Act, 1976 (w.e.f. 1-2-1977). |
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