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[Cites 0, Cited by 0] [Section 35A(6)] [Section 35A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35A(6)(f) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954

(f)In article 254, the words, brackets and figure "or to any provision ofan existing law with respect to one of the matters enumerated in theConcurrent List, then, subject to the provisions of clause (2)" and thewords "or as the case may b#. the existing law", occurring in clause (1),and the whole of clause (2) shall be omitted.