Section 22(3) in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956
(3)With respect to such persons as are referred to in the next preceding sub-section, all orders passed under sections 10,12 and 16 of the Criminal Tribes Act (Act II of 1976) shall be deemed to have been passed under sections 10,11 and 14 of this Act, respectively.
