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5. Amendment of Fourth Schedule to the Constitution.

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.



State of Himachal Pradesh Act, 1970 Back




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