Section 1362 in The Jammu And Kashmir (Extension Of Laws) Act, 1956
1362.
The entries in the Union List in the Seventh Schedule to the Constitution in respect of which Parliament has power to makes laws for Jammu and Kashmir are set out in the Constitution (Application to Jammu and Kashmir) Order, 1954. Central Laws relating to some of these matters have already been extended to Jammu and Kashmir. This Bill is intended to extend to the State to the State some of the other Central laws relating to these subjects. - Gazette of India, 1956, Pt. II, Section 2, Extra., p. 198.[25th September, 1956.]An Act to provide for the extension of certain laws to the State of Jammu and Kashmir.BE it enacted by Parliament in the Seventh Year of the Republic of India as follows:--
