Section 28 in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018
28. Construction of references to the State Commission for Women in any other laws, orders etc.
- Any reference in any other law, order, rule or notification, in force in the State immediately before the commencement of the Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018 to the State Commission for Women shall unless context otherwise requires be construed as reference to the State Commission for Protection of Women and Child Rights.
