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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(2) in The Constitution of Jammu and Kashmir

(2)Any reference in this Constitution to Acts or laws of the State Legislature shall be construed as including a reference to an Ordinance made by, the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.].