Section 3 — Construction of reference to a law not in force in Jammu and Kashmir.

The National Rural Employment Guarantee (Extension to Jammu and Kashmir) Act, 2007
Any reference in any Act mentioned in the principal Act 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.

Official Hindi (PDF) ↗

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