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State of Jammu-Kashmir - Section

Section 3 in Jammu and Kashmir Muslim Personal Law (Shariat) Application Act, 2007

3. Appeal.

- The provisions of the Shri Partap Jammu and Kashmir Laws Consolidation Act, Samvat 1977 (1920 A.D.) shall be repealed in so far as they are inconsistent with (the provisions of this Act.