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[Cites 0, Cited by 0] [Section 35A(7)] [Section 35A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35A(7)(b) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954

(b)In articles 266, 282, 284, 298, 299 and 300, references to the State orStates shall be construed as not including references to the State ofJammu and Kashmir.(c)In articles 277 and 295, references to the commencement of theConstitution shall be construed as references to the commencement of this Order.