| PART I |
THE UNION AND ITS TERRITORY |
Art.( 1-4 ) |
| PART II |
CITIZENSHIP |
Art.( 5-11 ) |
| PART III |
FUNDAMENTAL RIGHTS |
Art.( 12-35 ) |
| PART IV |
DIRECTIVE PRINCIPLES OF STATE
POLICY |
Art.( 36-51 ) |
| PART IVA |
FUNDAMENTAL DUTIES |
Art.( 51A ) |
| PART V |
THE UNION |
Art.( 52-151 ) |
| PART VI |
THE STATES |
Art.( 152-237 ) |
| PART VII |
THE STATES IN PART B OF THE FIRST
SCHEDULE |
Art.( 238 ) |
| PART VIII |
THE UNION TERRITORIES |
Art.( 239-243 ) |
| PART IX |
PANCHAYATS |
Art.( 243-243zg ) |
| PART IXA |
MUNICIPALITIES |
Art.( 243-243zg ) |
| PART X |
THE SCHEDULED AND TRIBAL AREAS |
Art.( 244-244A ) |
| PART XI |
RELATIONS BETWEEN THE UNION AND THE
STATES |
Art.( 245-263 ) |
| PART XII |
FINANCE, PROPERTY, CONTRACTS AND
SUITS |
Art.( 264-300A ) |
| PART XIII |
TRADE,COMMERCE AND INTERCOURSE
WITHIN THE TERRITORY OF INDIA |
Art.( 301-307 ) |
| PART XIV |
SERVICES UNDER THE UNION AND THE
STATES |
Art.( 308-323 ) |
| PART XIVA |
TRIBUNALS |
Art.( 323A-323B ) |
| PART XV |
ELECTIONS |
Art.( 324-329A ) |
| PART XVI |
SPECIAL PROVISIONS RELATING TO
CERTAIN CLASSES |
Art.( 330-342 ) |
| PART XVII |
OFFICIAL LANGUAGE |
Art.( 343-351 ) |
| PART XVIII |
EMERGENCY PROVISIONS |
Art.( 352-360 ) |
| PART XIX |
MISCELLANEOUS |
Art.( 361-367 ) |
| PART XX |
AMENDMENT OF THE CONSTITUTION |
Art.( 368 ) |
| PART XXI |
TEMPORARY, TRANSITIONAL AND SPECIAL
PROVISIONS |
Art.( 369-392 ) |
| PART XXII |
SHORT
TITLE,COMMENCEMENT,AUTHORITATIVE TEXT IN HINDI AND REPEALS |
Art.( 393-395 ) |