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Union of India - Act

Declaration Under Article 370(3) of The Constitution

UNION OF INDIA
India

Declaration Under Article 370(3) of The Constitution

  • Published on 6 August 2019
  • Commenced on 6 August 2019
  • [This is the version of this document from 6 August 2019.]
  • [Note: The original publication document is not available and this content could not be verified.]
Declaration Under Article 370(3) of The ConstitutionPublished vide Notification No. G.S.R . 562(E), dated 6.8.2019Last Updated 7th August, 2019Ministry of Law and Justice(Legislative Department)G.S.R . 562(E). - The following Declaration made by the President is notified for general information: -Declaration Under Article 370(3) of The Constitution"C.O. 273"

1.

In exercise of the powers conferred by clause (3) of article 370 read with clause (1) of article 370 of the Constitution of India, the President, on the recommendation of Parliament, is pleased to declare that, as from the 6th August, 2019, all clauses of the said article 370 shall cease to be operative except the following which shall read as under, namely : -"370. All provisions of this Constitution, as amended from time to time, without any modifications or exceptions, shall apply to the State of Jammu and Kashmir notwithstanding anything contrary contained in article 152 or article 308 or any other article of this Constitution or any other provision of the Constitution of Jammu and Kashmir or any law, document, judgement, ordinance, order, by-law, rule, regulation, notification, custom or usage having the force of law in the territory of India, or any other instrument, treaty or agreement as envisaged under article 363 or otherwise."