Section 1 in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
1. Short title, extent and commencement
(1) This Act may be called the Jammu and Kashmir Accountability Commission Act, 2002.(2)It extends to the whole of the State of Jammu and Kashmir.(3)It shall come into force on such date [as the Government may, by notification in the Government Gazette, appoint.] [The Act has come into force w.e.f. 25.1.2003, vide SRO No. 17, dt. 21.1.2003.]
