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 35A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35A(11) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954

(11)PART XVI.
(a)In article 330, references to the "Scheduled Tribes" shall be omitted.
(b)Articles 331, 332, 333, 336, 337, 339 and 342 shall be omitted.
(c)In articles 334 and 335, references to the State or the States shall beconstrued as not including references to the State of Jammu and Kashmir.