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[Cites 0, Cited by 0] [Section 2(2A)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(2A)(c) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954

(c)no law with respect to preventive detention made by the Legislature of the State of Jammu and Kashmir, whether before or after the commencement of the Constitution (Application to Jammu and Kashmir) Order, 1954, shall be void on the ground that it is inconsistent with any of the provisions of this Part, but any such law shall, to the extent of such in-eonsistency, cease to have effect on the expiration of five years from the commencement of the said Order, except as respects things done or omitted to be done before the expiration thereof".