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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(3)(a) in The Constitution of Jammu and Kashmir

(a)be deemed to transfer to the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] any functions conferred by any existing law on any other authority; or