Section 5 — Amendment of Fourth Schedule to the Constitution.

The State of Himachal Pradesh Act, 1970
On and from the appointed day, in the Fourth Schedule to the Constitution, in the Table,— (a) entry 18 shall be re-numbered as entry 19 and before the entry as so re-numbered, the following entry shall be inserted, namely:— "18. Himachal Pradesh......3"; (b) entry 19 shall be omitted.

Official Hindi (PDF) ↗

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