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State of Jammu-Kashmir - Section

Section 2 in The Jammu And Kashmir Public Safety Act, 1978

2. Definitions.-

In this Act, unless there is anything repugnant in the subject or context, -
(1)"the Code"' means the Code of Criminal Procedure, Samvat 1989;
(2)"notified" and "notification"' mean notified and notification respectively in the Government Gazette.