Thursday, 23, Apr, 2026
 
 
 
Expand O P Jindal Global University
 

परिभाषा, Constitution of India, Article 152 ( Article 152 Constitution of India: Definition )


 

इस भाग में, जब तक कि संदर्भ से अन्यथा अपेक्षित न हो, '' राज्य''  पद 2[के अंतर्गत जम्मू-कश्मीर राज्य नहीं है।]

1 संविधान (सातवाँ संशोधन) अधिनियम, 1956 की धारा 29 और अनुसूची द्वारा '' पहली अनुसूची के भाग क में के''  शब्दों का लोप किया गया।
2 संविधान (सातवाँ संशोधन) अधिनियम, 1956 की धारा 29 और अनुसूची द्वारा '' का अर्थ प्रथम अनुसूची के भाग क में उल्लिखित राज्य है''  के स्थान पर प्रतिस्थापित।

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

LatestLaws Partner Event : IDRC

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter