An Act further to amend the Constitution of India
Be it enacted by Parliament in the Eighteenth Year of the Republic of India as follows:-
1. Short title.-This Act may be called the Constitution (Twenty-first Amendment) Act, 1967.
2. Amendment of Eighth Schedule.-In the Eighth Schedule to the Constitution,-
(a) entries 12 to 14, shall be renumbered as entries 13 to 15 respectively, and
(b) before entry "13" as so renumbered, the entry "12. Sindhi." shall be inserted.