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[Cites 0, Cited by 3] [Entire Act]

State of Jammu-Kashmir - Section

Section 2 in The Jammu and Kashmir Public Safety Act, 1978

2. Definitions.

- In this Act, unless there is anything repugnant in the subject or context,-
(1)"the Code" means the Code of Criminal Procedure, Samvat 1989;
(2)"notified" and "notification" mean notified and notification respectively in the Government Gazette.Chapter-II Access to certain premises and areas