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State of Jammu-Kashmir - Section

Section 56 in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)

56.

All rules made under this Act shall be notified in the Jammu and Kashmir Government Gazette and shall .hereupon have the force to law, and any notification made by any authority under powers conferred by this Act may be cancelled in like manner by the same authority.