Section 2 in The National Rural Employment Guarantee (Extension To Jammu And Kashmir) Act, 2007
2. Extension and amendment of the National Rural Employment Guarantee Act, 2005.
(1)The National Rural Employment Guarantee Act, 2005 (hereinafter referred to as the principal Act) and all rules, orders and schemes made thereunder by the Central Government are hereby extended to, and shall be in force in, the State of Jammu and Kashmir.(2)With effect from the [date] [4th June, 2007, vide notification no. S.O. 943(E), dated 6th June, 2007] of commencement of this Act, in the principal Act, in sub-section (2) of section 1, the words "except the State of Jammu and Kashmir" shall be omitted.
