Section 6 in Central Laws (Extension to Jammu and Kashmir) Act, 1968
6. Powers to remove difficulties.-
(1)If any difficulty arises in giving effect to the provisions of any Act now extended to the State of Jammu and Kashmir, the Central Government may, by order notified in the Official Gazette, make such provisions or give such directions as appear to it necessary for the removal of the difficulty.(2)In particular, and without prejudice to the generality of the foregoing power, any such notified order may, -(a)specify the corresponding authorities within the meaning of section 4,(b)provide for the transfer of any matter pending immediately before the commencement of this Act before any court, tribunal or other authority, to any corresponding court, tribunal or other authority for disposal,(c)specify the areas or circumstances in which, or the extent to which, or the conditions subject to which, anything done or any action taken (including any of the matters specified in the second proviso to section 5) under any law repealed by that section shall be recognised or given effect to under the corresponding provision of the Act now extended.THE SCHEDULE(See section 2)ACTSTHE OFFICIAL TRUSTEES ACT, 1913(2 OF 1913)Section 1.—In sub-section (2), omit “except the State of Jammu and Kashmir [Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh]”.THE MOTOR VEHICLES ACT, 1939(4 OF 1939)Section 1.—In sub-section (2), omit “except the State of Jammu and Kashmir [Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh]”.Section 2.—Omit clause (9A).Section 9.—Omit sub-sections (2) and (4).Section 28.—Omit sub-sections (2), (3), (4) and (5).Section 29.—In sub-section (1),—(a)in clause (a) omit “or”;(b)Omit clause (b).Section 38.—For sub-section (4), substitute—“(4) A certificate of fitness issued under this Act shall, while it remains effective, be valid throughout India.”.Section 42.—In sub-section (3), omit clause (h).Section 63.—Omit In sub-section (5).Section 96.—(a) In sub-section (2A), omit “in the State of Jammu and Kashmir [Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh] or” and in the proviso, omit “of the State of Jammu and Kashmir [Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh]or”;(b)In sub-section (6), omit “of the State of Jammu and Kashmir [Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh] or”.The Sixth Schedule.—In the first and second columns, after “West Bengal” and the entry relating thereto in the second column, insert “Jammu and Kashmir” and “J & K” respectively.THE CHARTERED ACCOUNTANTS ACT, 1949(38 OF 1949)Section 1.—In sub-section (2), omit “except the State of Jammu and Kashmir [Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh]”.THE TRANSFER OF PRISONERS ACT, 1950(29 OF 1950)Section 1.—In sub-section (2), omit “except the State of Jammu and Kashmir [Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh]”.THE ROAD TRANSPORT CORPORATIONS ACT, 1950(64 OF 1950)Section 1.—In sub-section (2), omit “the State of Jammu and Kashmir [Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh] and”.THE MINES ACT, 1952(35 OF 1952)Section 1.—In sub-section (2), omit “except the State of Jammu and Kashmir [Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh]”.THE NOTARIES ACT, 1952(53 OF 1952)Section 1.—In sub-section (2), omit “except the State of Jammu and Kashmir [Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh]”.Section 2.—(a) Omit clause (a);(b)In the proviso to clause (d)—(i)for “either under”, substitute “under”(ii)omit “or by the Master of Faculties in England”;(iii)for “any part of India”, substitute—“any part of India:Provided further that in relation to the state of Jammu and Kashmir [Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh] the said period of two years shall be computed from the date on which this Act comes into force in that State;”.Section 9.—In sub-section (2), insert—“Provided that in relation to the state of Jammu and Kashmir [Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh] the said period of two years shall be computed from the date on which this Act comes into force in that State.”.THE ESSENTIAL COMMODITIES ACT, 1955(10 OF 1955)Section 1.—In sub-section (2), omit “except the State of Jammu and Kashmir [Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh]”.THE COMPANIES ACT, 1956(1 OF 1956)Section 1.—In sub-section (3),—(a)omit first proviso;(b)in the second proviso, omit “further”.Section 3.—In sub-clause (f) (2) of clause (ii) of sub-section (1), insert at the end “in so far as banking, insurance and financial corporations are concerned, and before the commencement of the Central Laws (Extension to Jammu and Kashmir) Act, 1968 in so far as other corporations are concerned”.After section 620B, insert—“Special provision as to companies in Jammu and Kashmir.”
