Section 32 in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
32. Powers of the Government to enforce the provisions of Part III.
- The Government may, at any time after the expiry of one year from the date on which this Act comes into force, by notification published in the Government Gazette, apply the provisions of this part or any portion thereof to the whole or any part of the State from such date as is notified therein :Provided that the Government shall give wide publicity to the notification in such other manner also as it deems proper.
