AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
  
    

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

Any reference in this Act to a law which is not in force in the State of Jammu and Kashmir* shall, wherever necessary, be construed as including a reference to the corresponding law, if any, in force in that State.]

1. Subs. by Act 57 of 1956, s. 12, for the original s. 29 (w.e.f. 15-10-1956).

2. Ins. by s. 14, ibid. (w.e.f. 15-10-1956).

3. Ins. by Act 44 of 1972, s. 4 (w.e.f. 1-9-1972).

*. Vide Notification No. S.O. 3912 (E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh.









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement