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Section 13 — Applicability of article 239A of Constitution.

The Jammu and Kashmir Reorganisation Act, 2019
On and from the appointed day, the provisions contained in article 239A, 1 [or any other article containing reference to elected members of the Legislative Assembly of the State] which are applicable to "Union territory of Puducherry", shall also apply to the "Union territory of Jammu and Kashmir".
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