Section 2(7) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954
(7)The words "reasonable restrictions" occurring in clauses (2), (3), (4) and (5) shall be construed as meaning such restrictions as the appropriate Legislature deems reasonable.'(e)In clauses (4) and (7) of article 22, for the word "Parliament", the words "the Legislature of the State" shall be substituted.(/) In article 31, clauses (3), (4) and (6) shall be omitted; and for clause
