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State of Jammu-Kashmir - Section

Section 19 in The Sapphire Act, 1989 (1932 A. D.)

19. Application of the provision of this Act to any other mineral.

- [The Government] [In sections 2, 8 and 19 the words 'the Government' substituted for words 'His Highness the Maharaja Bahadur' by Act X of 1996.] may, by a notification printed in the Jammu and Kashmir Government Gazette, apply the provisions of this Act to any mineral other than sapphire or ruby.