Section 6 in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983
6. Period of operation and cancellation of notification
(1)subject to the provisions of sub-section (2), a notification issued under section 3 shall; if the declaration made therein is confirmed by the Tribunal by an order made under section 4 remain in force for a period of two years from the date of its confirmation by the Tribunal.(2)Notwithstanding anything contained in sub-section (1), the Government may, either on its motion or on the application of any person aggrieved, at any time, cancel the notification issued under section 3 whether or not the declaration made therein has been confirmed by the Tribunal.
