Section 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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