Section 1 in The Jammu and Kashmir Separation of Judicial and Executive Functions Act, 1966
1. Short title, extent and commencement.
(1)This Act may be called the Jammu and Kashmir Separation of Judicial and Executive Functions Act, 1966.(2)It extends to the whole of the State of Jammu and Kashmir.(3)It shall come into force on such [date] [Enforced in the whole State w.e.f. 15th August, 1968 except the Sessions Division of Poonch by S.R.Os. 253 and 297 of 1968.] as the Government may, by notification, specify in this behalf; and different dates may be specified for different areas.
