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State of Jammu-Kashmir - Section

Section 25 in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956

25. Saving of existing rules

The rules framed under the Criminal Tribes Act, 1976 (II of 1976), shall continue in force in so far as they are not inconsistent with the provisions of this Act, and shall so remain in force until they are replaced by rules framed under this Act.