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  • Legislation for giving effect to international agreements Article-253

Constitution of India, 1949

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Article Description
253 Legislation for giving effect to international agreements

Notwithstanding anything in the foregoing provisions of this Chapter, Parliament has power to make any law for the whole or any part of the territory of India for implementing any treaty, agreement or convention with any other country or countries or any decision made at any international conference, association or other body.











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