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[Cites 0, Cited by 0] [Section 370] [Entire Act]

Union of India - Subsection

Section 370(3) in Constitution of India, 1950

(3)Notwithstanding anything in the foregoing provisions of this article, the President may, by public notification, declare that this article shall cease to be operative or shall be operative only with such exceptions and modifications and from such date as he may specify:Provided that the recommendation of the Constituent Assembly of the State referred to in clause (2) shall be necessary before the President issues such a notification.