Section 13 in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
13. Construction of references to Anti-Corruption Organisation in other laws, orders etc.
Any reference in any other law, order, rule or notification in force in the State immediately before the commencement of the Jammu and Kashmir Prevention of Corruption Laws (Amendment) Ordinance, 1983 (II of 1983) to the Anti- Corruption Organisation shall unless the context otherwise requires, be construed as reference to the Vigilance Organisation.
