By the Indian Independence Act, 1947, passed by the British Parliament, India was constituted into a separate Dominion, as from 15-8-1947. That Act, for the purpose of making provision as to the constitution of Dominion, made the power exercisable, in the first instance, by the Constituent Assembly of India. Unlimited power was given to the Constituent Assembly to frame and adopt any Constitution and to supersede the Indian Independence Act, without any further legislation on the part of the British Parliament. The Constituent Assembly, which met after the midnight of 14-8-1947, assembled as the Sovereign Constituent Assembly of India and framed the Constitution of India; it finished its labours on 26-11-1949, on which date the Constitution was declared as passed and on that date it received the signature of the President of the Assembly. Articles enumerated in Art. 894 came into force as and from the date of passing of the Constitution, while the remaining provisions came into forc ....