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Citedby 142 docs - [View All]
Amrit Banaspati Company Limited vs The Union Of India on 15 September, 1972
Larsen And Toubro Ltd. And Ors. vs The Joint Commercial Tax Officer ... on 7 April, 1967
Larsen And Toubra Ltd., Madras And ... vs Joint Commercial Tax Officer, ... on 7 April, 1967
State Of Madras vs N. K. Nataraja Mudaliar on 18 April, 1968
Atiabari Tea Co., Ltd. vs The State Of Assam And Ors. on 26 September, 1960

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[Article 303] [Constitution]
Central Government Act
Article 303(1) in The Constitution Of India 1949
(1) Notwithstanding anything in Article 302, neither Parliament nor the Legislature of a State shall have power to make any law giving, or authorising the giving of, any preference to one State over another, or making, or authorising the making of, any discrimination between one State and another, by virtue of any entry relating to trade and commerce in any of the Lists in the Seventh Schedule