Constitution of India, 1949
251.Inconsistency between laws made by
Parliament under Articles 249 and 250 and laws made by the Legislatures of
States.-
Nothing in Articles 249 and 250 shall restrict
the power of the Legislature of a State to make any law which under this Constitution
it has power to make, but if any provision of a law made by the legislature of
a State is repugnant to any provision of a law made by Parliament which
Parliament has under either of the said articles power to make, the law made by
Parliament, whether passed before or after the law made by the legislature of
the State, shall prevail, and the law made by the Legislature of the State
shall to the extent of the repugnancy, but so long only as the law made by
Parliament continues to have effect, be inoperative.