Section 3 in The Jammu and Kashmir Grant of Permanent Resident Certificate (Procedure) Act, 1963
3. Definitions.
- In this Act, unless the context otherwise requires, -(a)"certificate" means a Permanent Residents Certificate granted under this Act;(b)"competent authority" means an officer appointed as such by notification by the Government for purposes of this Act;(c)"permanent resident" means a person who is or is deemed to be a permanent resident under section 6 of the Constitution of Jammu and Kashmir;(d)"prescribed" means prescribed by rules made under this Act:
