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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 92(3) in The Constitution of Jammu and Kashmir

(3)Any such Proclamation whether varied under sub-section (2) or not,shall except where it is a Proclamation revoking a previous Proclamation, cease to operate on the expiration of six months from the date on which it was first issued.