Section 1(3) in The Jammu and Kashmir Development Act, 1970
(3)[ It shall come into force on such date as the Government may, by notification in the Government Gazette appoint and different dates may be appointed for different parts of the State.] [Enforced in the whole of the State with effect from 31st October, 1970 by Notification SRO-518 dated 31-10-1970.]
