[31C. Saving of laws giving effect to certain directive principles.—
Notwithstanding anything contained in article 13, no law giving effect to the
policy of the State towards securing 4[all or any of the principles laid down in
Part IV] shall be deemed to be void on the ground that it is inconsistent with, or
takes away or abridges any of the rights conferred by 5[article 14 or article 19;]
6
[and no law containing a declaration that it is for giving effect to such policy
shall be called in question in any court on the ground that it does not give effect
to such policy]:
Provided that where such law is made by the Legislature of a State, the
provisions of this article shall not apply thereto unless such law, having been
reserved for the consideration of the President, has received his assent.]
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31D. [Saving of laws in respect of anti-national activities.].—Omitted
by the Constitution (Forty-third Amendment) Act,1977, s. 2 (w.e.f.13-4-1978).
______________________________________________
1. Ins. by the Constitution (Fourth Amendment) Act, 1955, s. 3 (with retrospective effect).
2. Ins. by the Constitution (First Amendment) Act, 1951, s. 5 (w.e.f. 18-6-1951).
3. Ins. by the Constitution (Twenty-fifth Amendment) Act, 1971, s. 3 (w.e.f. 20-4-1972).
4. Subs. by the Constitution (Forty-second Amendment) Act, 1976, s. 4, for “the principles
specified in clause
(b) or clause
(c) of article 39” (w.e.f. 3-1-1977). Section 4 has been
declared invalid by the Supreme Court in Minerva Mills Ltd. and Others Vs Union of India
and Others, AIR 1980 SC 1789.
5. Subs. by the Constitution (Forty-fourth Amendment) Act, 1978, s. 8, for “article 14, article
19 or article 31” (w.e.f. 20-6-1979).
6. The words in italics struck down by the Supreme Court in Kesavananda Bharati vs. State of
Kerala, AIR 1973, SC 1461.
7. Ins. by the Constitution (Forty-second Amendment) Act, 1976, s. 5 (w.e.f. 03-01-1977).
19 THE CONSTITUTION OF INDIA
(Part III.—Fundamental Rights)
Right to Constitutional Remedies
