Section 1 in The Jammu and Kashmir State Ranbir Penal Code, 1989
1. Title and extent of operation of the Code.
- This Act shall be called the Jammu and Kashmir State Ranbir Penal Code, and shall take effect from [1st Har, 1949] [This is the date when Ranbir Dand bidhi of Samvat 1949 had come into force.] throughout the [Jammu and Kashmir State] [Substituted by Act III of 1967.].
