Section 15 in The Jammu and Kashmir State Ranbir Penal Code, 1989
15. Jammu and Kashmir State.
- The words "Jammu and Kashmir State" denote the territories [of the Jammu and Kashmir State which are or may become part of it.] [Substituted by Act X of 2010 for 'which are or may become vested in His Highness the Maharaja Bahadur'.]
