 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
9. Certain provisions not to apply to Jammu and Kashmir.- The provisions of section 6 and section 7 shall not apply to the State of Jammu and Kashmir. 1. The proviso added by Act 1 of 1968, s. 3 (w.e.f. 8-1-1968). 2. Subs. by Act 4 of 1986, s. 2 and the Schedule, for certain words (w.e.f. 15-5-1986).    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back