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Union of India - Section

Section 4 in THE JAMMU AND KASHMIR REORGANISATION (AMENDMENT) ACT, 2021

4. Repeal and savings.

(1)The Jammu and Kashmir Reorganisation (Amendment) Ordinance, 2021 is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken under the Jammu and Kashmir Reorganisation Act, 2019