3. Construction of reference to a law not in force in Jammu and Kashmir.-

Any reference in any Act mentioned in the principal 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.

1. 4th June, 2007, vide notification no. S.O. 943(E), dated 6th June, 2007, seeGazette of India, Extraordinary, Part II, sec. 3(ii).