Section 3(2) in THE CONSTITUTION (FIFTY-NINTH AMENDMENT) ACT, 1988
(2)after the words "or rebellion", the words "or disturbance" shall be inserted;(ii)in clause (9), after the words "armed rebellion", at both the places where they occur, the words "or internal disturbance" shall be inserted;(b)in article 358, in clause (1), after the words "or by external aggression", the words "or by armed rebellion, or that the integrity of India is threatened by internal disturbance in the whole or any part of the territory of Punjab," shall be inserted;(c)in article 359, for the words and figures "articles 20 and 21", at both the places where they occur, the word and figures "article 20" shall be substituted.'.
