LexSection 2A — Construction of references to any law not in force, or any functionary not in existence, in the State of Jammu and Kashmir.
The Textiles Committee Act, 1963
1 [2A . Construction of references to any law not in force, or any functionary not in existence, 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). Earlier ins. by Act 51 of 1973, s. 4 (w.e.f. 1-1-1975).Open in Lexace · Ask the AI about this section