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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(3) in The Constitution of Jammu and Kashmir

(3)In this section, the expression "State Subject of Class I or of Class II" shall have the same meaning as in State Notification No. I-L/ 84 dated the twentieth April, 1927, read with State Notification No. 13/L dated the twenty-seventh June, 1932.