Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 2 in The Hindu Widow's Remarriage and Property Act, 1989, (1933 A. D.) 2. Extent and commencement. - It shall extend to the whole of the Jammu and Kashmir State and shall come into operation at once.
