Section 35A(8) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954
(8)PART XIII.(a)In clause (1) of article 303, the words "by virtue of any entry relat-ing to trade and commerce in any of the Lists in the Seventh Schedule"shall be omitted.(b)In article 306, references to the commencement of the Constitutionshall be construed as references to the commencement of this Order.
