Section 1 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
1. Short title.
- This Act may be cited as the Jammu and Kashmir Excise Act, 1958.Extent. - It extends to the whole of the territories of [the State.] [Substituted by Act X of Svt. 2010 for 'His Highness the Maharaja Bahadur of Jammu and Kashmir Government'.]Commencement. - It shall come into force in any Ideal area within the said territories to such extent and from such date as [the Government] [In sections 1 (para third), 3 clauses (7) and (9), 4, 5 (proviso), 7, 8, 10(d), 11, 12, 13, 15, 16, 17(e), 18, 20(d), 25, 63(b),63(c), 63(d) and 64 for the words 'His Highness the Maharaja Bahadur' the words 'the Government' substituted by Act X of Svt. 1996.] by notification shall direct.
