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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(5)(g) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954

(g)In article 31A, the proviso to clause (1) shall be omitted; and for sub-clause (a) of clause (2), the following sub-clause shall be substituted, namely: —