Section 6 — Amendment of First Schedule to the Constitution.

On and from the appointed day, in the First Schedule to the Constitution, under the heading--- "I. THE STATES",--- (a) entry 15 shall be deleted. (b) entries from 16 to 29 shall be renumbered as 15 to 28. (c) under the heading --- "II. UNION TERRITORIES",--- after entry 7, the following entries shall be inserted, namely:--- "8. Jammu and Kashmir: The territories specified in section 4 of the Jammu and Kashmir Reorganisation Act, 2019". "9. Ladakh: The territories specified in section 3 of the Jammu and Kashmir Reorganisation Act, 2019".

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