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State of Jammu-Kashmir - Section

Section 19 in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983

19. Effect of Act and rules, etc., inconsistent with other enactments

The provisions of this Act or any rule or order made thereunder shall have effect notwithstanding anything inconsistent therewith contained in any enactment other than this Act or any instruments having effect by. virtue of any enactment other than this Act.