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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 47(2) in The Constitution of Jammu and Kashmir

(2)[ For the purposes of sub-section (1), the State shall be divided into single member territorial constituencies by such authority and in such manner as the Legislature may by law determine.] [Substituted by the Constitution of Jammu and Kashmir (Twelfth Amendment) Act, 1975.]