Section 2 in The Constitution of Jammu and Kashmir
2. Definitions.
(1)In this Constitution, unless the context otherwise requires-(a)"Constitution of India" means the Constitution of India as applicable in relation to this State;(b)"existing law" means any law, ordinance, order, bye-law, rule, notification or regulation passed, made or issued before the commencement of this Constitution by the Legislature or other competent authority or person having power to pass, make or issue such law, ordinance, order, bye-law, rule, notification or regulation;(c)"Part" means a part of this Constitution;(d)"Schedule" means a Schedule to this Constitution; and(e)"taxation" includes the imposition of any tax or impost, whether general or local or special, and "tax" shall be construed accordingly.(2)Any reference in this Constitution to Acts or laws of the State Legislature shall be construed as including a reference to an Ordinance made by, the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.].(3)[ Any reference in this Constitution to the Sadar-i- Riyasat shall, unless the context otherwise requires, be construed as reference to the Governor] [Inserted by the Constitution of Jammu & Kashmir (Sixth Amendment) Act, 1965.].
