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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(ii) in The Public Prostitutes Registration Rules, 1977

(ii)The Minister-in-charge of Municipalities, may by a notification in the Jammu and Kashmir Government Gazette, apply these rules to any place within the Jammu and Kashmir State. The limits of such place shall for purpose to these rules, be such has may be defined in the said notification.