Section 16 in The Jammu and Kashmir State Ranbir Penal Code, 1989
16. [ Government of India. [Section 16 substituted by A.L.O. 2008.]
- "Government of India shall-(a)in relation to anything done before the commencement of the Constitution of India means the Governor General or the Governor General in Council, as the case may be; and(b)in relation to anything done or to be done after the commencement of the Constitution of India means, the President.]
