[Construction of references to laws not in force in 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
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.