Section 35A(16)(b) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954

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State of Jammu-Kashmir - Subsection

Section 35A(16)(b) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954

(b)In article 372—

(i)clauses (2) and (3) shall be omitted,

(ii)references to the laws in force in the territory of India shallinclude references to hidayats, ailans, islitihars, circularsrobkars, irshads, yadashts, State Council Resolutions, Resolu-tions of the Constituent Assembly, and other instruments havingthe force of law in the territory of the State of Jammu andKashmir; and

(iii)references to the commencement of the Constitution shall beconstrued as references to the commencement of this Order.

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State of Jammu-Kashmir - Subsection

Section 35A(16)(b) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954