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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(1)(b) in The Jammu and Kashmir Reorganisation Act, 2019

(b)where the boundaries or name of any territorial division mentioned in any such order or orders is or are altered, make such amendments as appear to it to be necessary or expedient for bringing such order up-to-date.