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Union of India - Section

Section 15 in The Jammu and Kashmir Reorganisation Act, 2019

15. Representation of women.

- Notwithstanding anything in sub-section (3) of section 14 the Lieutenant Governor of the successor Union territory of Jammu and Kashmir may nominate two members to the Legislative Assembly to give representation to women, if in his opinion, women are not adequately represented in the Legislative Assembly.