Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 69(3) in The Constitution of Jammu and Kashmir

(3)[ A person shall be disqualified for being a member of either House of legislature if he is so disqualified under the Seventh Schedule.] [Inserted by the Constitution of Jammu and Kashmir (Eighteenth Amendment) Act, 1987.]