LexSection 65 — Applicability of Scheduled Castes Order.
The Jammu and Kashmir Reorganisation Act, 2019
On and from the appointed day, the Constitution Jammu and Kashmir (Scheduled Castes) Order, 1956 [Jammu and Kashmir (Schedule Castes Order, 1956)], shall stand applied to the Union territory of Jammu and Kashmir and Union territory of Ladakh.Open in Lexace · Ask the AI about this section