Section 35A(4) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954
(4)No Proclamation of Emergency made on grounds only of internal disturbance or imminent danger thereof shall have effect in relation to the State of Jammu and Kashmir (except asrespects article 354) unless it is made at the request or withthe concurrence of the Government of that State."(b)Articles 356, 357 and 360 shall be omitted.
