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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1) in The Jammu and Kashmir Grant of Permanent Resident Certificate (Procedure) Act, 1963

(1)From the date this Act comes into force, all previous Laws Rules, Commands, Orders, Circulars and Instructions, relating to the grant of State Subject or Permanent Resident Certificates in so far as they are repugnant to this Act, shall be deemed to have been repealed.