Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43] [Entire Act] State of Jammu-Kashmir - Subsection Section 43(2) in Jammu and Kashmir Agrarian Reforms Act, 1976 (2)Subject to the provisions of sub-section (1), nothing contained in this Act shall be deemed to affect anything duly done or suffered under the Acts so repealed.
