Section 2(4)(d) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954

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State of Jammu-Kashmir - Subsection

Section 2(4)(d) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954

(d)In article 19, for a period of five years from the commencement of this Order: —

(i)in clauses (3) and (4) after the words "in the interests of" the words "the security of the State or" shall be inserted;

(ii)in clause (5), for the words "or for the protection of the interests * of any Scheduled Tribe" the words "or in the interests of the security of the State" shall be substituted; and

(iii)the following new clause shall be added, namely: —

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State of Jammu-Kashmir - Subsection

Section 2(4)(d) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954