Commission of Enquiries Act, 1952

2A Construction of references to laws not in force in the State of Jammu and Kashmir-

[Note: Ins. by Act 79 of 1971, sec. 4.] Any reference in this Act 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.