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The Central Laws (Extension to Jammu and Kashmir) Act, 1968

3. Construction of references to laws not in force in Jammu and Kashmir.-

Any reference in any Act mentioned in the Schedule to a law which is not in force in the State of Jammu and Kashmir* shall, in relation to that State, be construed as a reference to the corresponding law, if any, in force in that State.



Central Laws (Extension to Jammu and Kashmir) Act, 1968 Back




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