DECLARATION UNDER ARTICLE 370 (3) OF THE CONSTITUTION

PREAMBLE

In exercise of the powers conferred by clause (3) of article 370 of the Constitution of India, the President, on the recommendation of the Constituent Assembly of the State of Jammu and Kashmir, is pleased to declare that, as from the 17th day of November, 1952 the said article 370 shall be operative with the modification that for the "Explanation" in clause (1) thereof the following Explanation is substituted, namely :-

"Explanation.-For the purposes of this article, the Government of the State means the person for the time being recognised by the President on the recommendation of the Legislative Assembly of the State as the Sadar-I-Riyasat of Jammu and Kashmir, acting on the advice of the Council of Ministers of the State for the time being on office"