Constituion of islamic Republic of Pakistan

 

Preamble

Part I:  Introductory  [Articles 1-6]

 

Part II: Fundamental Rights and Principles of Policy  [Articles 7-40]

 

Part III: The Federation of Pakistan  [Articles 41-100]

Chapter 1: The President  [Articles 41-49]

Chapter 2: Majlis-e-Shoora (Parliament) [Articles 50-89]

 

Part VI: Finance, Property, Contracts and Suits  [Articles 160-174]

Chapter 1: Finance  [Articles 160-165A]

Chapter 3: Property, Contracts, Liabilities and Suits [Articles 172-174]

 

Part VII: The Judicature  [Articles 175-212B]

Chapter 2: The Supreme Court of Pakistan [Articles 176-191]

Chapter 3A: Federal Shariat Court  [Articles 203A-203J]

 

Part X: Emergency Provisions  [Articles 232-237]

 

Part XII: Miscellaneous  [Articles 240-280]

 

Chapter 3: Tribal Areas  [Articles 246-247]

Chapter 5: Interpretation  [Articles 260-264
Chapter 7: Transitional  [Articles 267-280]
Annex
The Objectives Resolution
Schedules
First Schedule: Laws exempted from the operation of Article 8(1) and (2)
Second Schedule: Election of President
Fourth Schedule: Legislative Lists
Sixth Schedule: Laws not to be Altered, Repealed or Amended without the Previous Sanction of the President
Seventh Schedule: Laws to be amended in the manner provided for amendment of the Constitution
Amendments
First Amendment (1974)
Second Amendment (1974)
Third Amendment (1975)
Fourth Amendment (1975)
Fifth Amendment (1976)
Sixth  Amendment (1976)
Seventh Amendment (1976)
Eighth Amendment (1985)
Ninth Amendment (1985)
Tenth Amendment (1987)
Twelfth Amendment (1991)
Fourteenth Amendment (1997)

Appendices

 
Provisional Constitution Order No.10 of 1999 

 

Pakistan Law

 

SAARC Index

 



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