Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Constitution Subarticle Section 4(b) in THE CONSTITUTION (FIFTEENTH AMENDMENT) ACT, 1963 (b)after clause (2), the following clause shall be inserted and shall be deemed always to have been inserted, namely:-
