Section 2(4) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954
(4)PART III.(a)In article 13, references to the commencement of the Constitution, shall be construed as references to the commencement of this Order.(b)In clause (4) of article 15, the reference to Scheduled Tribes shall be omitted.(c)In clause (3) of article 16, the reference to the State shall be construed as not including a reference to the State of Jammu and Kashmir.(d)In article 19, for a period of five years from the commencement of this Order: —(i)in clauses (3) and (4) after the words "in the interests of" the words "the security of the State or" shall be inserted;(ii)in clause (5), for the words "or for the protection of the interests * of any Scheduled Tribe" the words "or in the interests of the security of the State" shall be substituted; and(iii)the following new clause shall be added, namely: —
