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The Jammu and Kashmir Reorganisation Act, 2019

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8. Amendment of Fourth Schedule to Constitution. —

On and from the appointed day, in the Fourth Schedule to the Constitution, in the Table,—

(a) entry 21 shall be deleted;

(b) entries 22 to 31 shall be renumbered as entries 21 to 30, respectively;

(c) after entry 30, the following entry shall be inserted, namely:— “31. Jammu and Kashmir ..................................................4”.

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