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1[2A. Construction of references to any law not in force, or any functionary not in existence, in the State of Jammu and Kashmir.- Any reference in this Act to any law which is not in force, or any functionary not in existence in the State of Jammu and Kashmir*, shall in relation to that State, be construed as a reference to the corresponding law in force, or to the corresponding functionary in existence in that State.]    |
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