43. [ [Section 43 inserted by Notification 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.]
In every enactment for the time being in force and in every appointment, order, rule, bye-law, notification, form and document all references to the [High Court] or the Judge of the High Court shall be construed when necessary and with such grammatical variations as may be required as having been made to the [High Court of Judicature, Jammu and Kashmir State] [Now the High Court of Jammu and Kashmir.], or a Judge thereof, as the case may be, except when the contrary intention appears from the subject, or context.]
