Civil and judicial authorities to act in aid of the Supreme Court.—All authorities, civil and judicial, in the territory of India shall act in aid of the Supreme Court. 4 [144A. [Special provisions as to disposal of questions relating to constitutional validity of laws.].—Omitted by the Constitution (Forty-third Amendment) Act, 1977, s. 5 (w.e.f. 13-4-1978).]Open in Lexace · Ask the AI about this section
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