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[Cites 0, Cited by 0] [Section 35A(16)] [Section 35A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35A(16)(c) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954

(c)In clause (4) of article 374, the reference to the authority function-ing as the Privy Council of a State shall be construed as a reference to theAdvisory Board constituted under the Jammu and Kashmir ConstitutionAct, 1996, and references to the commencement of the Constitution shallbe construed as references to the commencement of this Order.