Section 158 in The Constitution of Jammu and Kashmir
158. Interpretation.
- Unless the context otherwise requires the General Clauses Act, Svt. 1977, shall apply for the interpretation of this Constitution as it applies for the interpretation of an Act of the State Legislature.[First Schedule] [Omitted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965, S 16.]Second Schedule(See section 30)Emoluments, Allowances and Privileges of The 1[Governor
