Section 52(2)(a) in The Jammu and Kashmir Reorganisation Act, 2019

[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(2)(a) in The Jammu and Kashmir Reorganisation Act, 2019

(a)Shall be laid before the Legislative Assembly and shall cease to operate at the expiration of six weeks from the re-assembly of the Legislative Assembly, or if before the expiration of that period a resolution disapproving it is passed by the Legislative Assembly; and

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Union of India - Subsection

Section 52(2)(a) in The Jammu and Kashmir Reorganisation Act, 2019