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Citedby 314 docs - [View All]
Laljimal Premsukhdas And Anr. vs B.K. Kombrabail, Div. ... on 1 October, 1964
The Automobile ... vs The State Of Rajasthan And ... on 9 April, 1962
Atiabari Tea Co., Ltd vs The State Of Assam And Others. And ... on 16 August, 1960
Amrit Banaspati Company Limited vs The Union Of India on 15 September, 1972
Atiabari Tea Co., Ltd. vs The State Of Assam And Ors. on 26 September, 1960

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[Constitution]
Central Government Act
Article 302 in The Constitution Of India 1949
302. Power of Parliament to impose restrictions on trade, commerce and intercourse Parliament may by law impose such restrictions on the freedom of trade, commerce or intercourse between one State and another or within any part of the territory of India as may be required in the public interest