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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 48(a) in The Constitution of Jammu and Kashmir

(a)[twenty-four seats] [Substituted for 'Twenty-five Seats' by the Constitution of Jammu and Kashmir (Twelfth Amendment) Act, 1975.] in the Legislative Assembly shall remain vacant and shall not be taken into account for reckoning the total membership of the Assembly ; and