Section 1(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)Extent. - (a) It extends to the whole of Jammu and Kashmir State but in the absence of any specific provision to the contrary, nothing herein contained shall affect any special or local law now in force, or any special jurisdiction or power conferred, or any special form of procedure prescribed, by any other law for the time being in force.(b)[ Repealed.] [Sub-section (2)(b) of section 1 deleted by Act X of 1996.]
