Section 2(2) in Abducted Persons (Recovery and Restoration) Act, 1949
(2)In the application of this Act to any Acceding State, references to the Province and theProvincial Government shall be construed as references to that Acceding State or the Government of that State, as the case may be, and references to the official Gazette shall beconstrued as references to the corresponding official publication of that State.
