Section 1(3) in The Jammu and Kashmir Probation of Offenders Act, 1966
(3)[ It shall come into force on such date as the Government may, by notification in the Government Gazette, appoint, and different dates may be appointed for different parts of the State.] [Enforced in the cities of Jammu and Srinagar w.e.f. 15th May, 1969 by SRO-267 dated 3rd May 1969 and in the districts of Jammu and Srinagar w.e.f. 15th January, 1970 by SRO-23 dated 15th January, 1970.]
