CONSTITUTION
( SECOND AMENDMENT) ACT, 1974
An
Act to amend the Constitution of the Islamic Republic of Pakistan
[Gazette of Pakistan, Extraordinary, Part I, 21st September, 1974]
The following Act of Parliament received the assent of the President on
17th September,1974, and is hereby published for general information:-
Whereas
it is expedient further to amend the Constitution of the Islamic
Republic of Pakistan for the purposes hereinafter appearing ;
It
is hereby enacted as follows:-
1-
Short title and commencement.
(1) This Act may be called the CONSTITUTION ( SECOND AMENDMENT)
ACT, 1974
(2) It shall come into force at once.
2-
Amendment of Article 106 of the Constitution.
In
the Constitution of Islamic Republic of Pakistan, hereinafter referred
to as the Constitution in Article 106, in clause (3) after the words “communities”
the words and brackets “ and persons of Quadiani group or the Lahori group
(who call themselves `Ahmadis` ) shall be inserted.
3-
Amendment of Article 260 of the Constitution.
In the Constitution, in Article 260, after clause (2) the following new
clause shall be added, namely —
(3)
A person who does not believe in the absolute and unqualified finality
of The Prophet hood of MUHAMMAD (Peace be upon him), the last of
the Prophets or claims to be a Prophet, in any sense of the word or of
any description whatsoever , after MUHAMMAD ( Peace be upon him), or recognizes
such a claimant as a Prophet or religious reformer, is not a Muslim for
the purposes of the Constitution or law’’
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