Section 620C in Central Laws (Extension to Jammu and Kashmir) Act, 1968
620C. Special provision as to companies in Jammu and Kashmir.—The Central Government may by notification in the Official Gazette, direct that with effect from the commencement of the Central Laws (Extension to Jammu and Kashmir) Act, 1968 or any subsequent date, any of the provisions of this Act specified in the notification shall not apply, or shall apply only with such exceptions and modifications or adaptations as may be specified in the notification, to—
(a)any existing company in the State of Jammu and Kashmir [Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh];(b)any company registered in that State under this Act after the commencement of the CentralLaws (Extension to Jammu and Kashmir) Act, 1968.”.THE COST AND WORKS ACCOUNTANTS ACT, 1959(23 OF 1959)Section 1.—In sub-section (2), omit “except the State of Jammu and Kashmir [Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh]”.THE APPRENTICES ACT, 1961(52 OF 1961)Section 1.—In sub-section (2), omit “except the State of Jammu and Kashmir [Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh]”.THE ADMINISTRATORS-GENERAL ACT, 1963(45 OF 1963)Section 1.—In sub-section (2), omit “except the State of Jammu and Kashmir [Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh]”.Section 20.—(a) In sub-section (1), for “the territories to which this Act extends” substitute “India”;(b)after sub-section (2), insert—“(3) Any probate or letters of administration granted by the High Court for the State of Jammu and Kashmir [Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh] before the commencement of the Central Laws (Extension to Jammu and Kashmir) Act, 1968 shall, after such commencement, be as effective as if such probate or letters of administration has been granted under this section.”.Omit section 21.Section 37.—(a) In clause (a), for “to which this Act extends”, substitute “in India”;(b)Omit “or in the State of Jammu and Kashmir [Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh]”.Section 56.—For “the territories to which this Act extends” and for “the said territories”, substitute “India”.
