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[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 69(1)(d) in The Constitution of Jammu and Kashmir

(d)if he is not a permanent resident of the State or has voluntarily acquired the citizenship of a foreign State, or is under any acknowledgement of allegiance or adherence to a foreign State ; and