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[Cites 0, Cited by 0] [Section 35A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35A(7) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954

(7)PART XII.
(a)Clause (2) of article 267, article 273, clause (2) of article 283, articles 290. and 291 shall be omitted.
(b)In articles 266, 282, 284, 298, 299 and 300, references to the State orStates shall be construed as not including references to the State ofJammu and Kashmir.(c)In articles 277 and 295, references to the commencement of theConstitution shall be construed as references to the commencement of this Order.