Section 3 — Construction of references to laws not in force in Jammu and Kashmir.

The Jammu and Kashmir (Extension of Laws) Act, 1956
Any reference in any Act or in the Ordinance mentioned in the Schedule to a law which is not in force in the State of Jammu and Kashmir* shall, in relation to that State, be construed as a reference to the corresponding law, if any, in force in that State.

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