Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 6 in The Jammu and Kashmir Reorganisation Act, 2019

6. Amendment of First Schedule to the Constitution.

- On and from the appointed day, in the First Schedule to the Constitution, under the heading - "I. THE STATES",-
(a)entry 15 shall be deleted.
(b)entries from 16 to 29 shall be renumbered as 15 to 28.
(c)under the heading -"II. UNION TERRITORIES",-
after entry 7, the following entries shall be inserted, namely:-"8. Jammu and Kashmir: The territories specified in section 4 of the Jammu and Kashmir Reorganization Act, 2019"."9. Ladakh: The territories specified in section 3 of the Jammu and Kashmir Reorganization Act, 2019".