LexSection 2A — Construction of references to laws not in force in the State of Jammu and Kashmir.
The Commissions of Inquiry Act, 1952
2A. [ Construction of references to laws not in force in the State of Jammu and Kashmir * .]-- omitted by the Jammu and Kashmir Reorganization (Adaptation of Central Laws) Order, 2020, vide notification No. S.O. 1123(E), dated (18-3-2020) and vide Union Territory of Ladakh Reorganisation (Adaptation of Central Laws) Order, 2020, Notification No. S.O. 3774(E), dated (23-10-2020). ]Open in Lexace · Ask the AI about this section