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[Cites 0, Cited by 0] [Section 35A(6)] [Section 35A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35A(6)(c) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954

(c)In article 250, for the words "to any of the matters enumerated inthe State List", the words "also to matters not enumerated in the UnionList" shall be substituted.