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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act] Union of India - Subsection Section 14(4)(b) in The Jammu and Kashmir Reorganisation Act, 2019 (b)the said area and seats shall be excluded in delimiting the territorial constituencies as provided under PART V of this Act.