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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(1) in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983

(1)subject to the provisions of sub-section (2), a notification issued under section 3 shall; if the declaration made therein is confirmed by the Tribunal by an order made under section 4 remain in force for a period of two years from the date of its confirmation by the Tribunal.