The State has the legislative competence under Entry 24 of List II over‘industries’ but this is subject to entries 7 and 52 of List I.2 Under Entry 52 ofList I, ... Parliament has legislative competence over such industries, the controlof which by the Union is declared by Parliament by law to be expedient in thepublic interest3. Entry 7 of List I deals with industries which are declared byParliament by law to be necessary for the purpose of defence