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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.    |
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