Section 1 in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)
1. The Jammu and Kashmir Customs Act, 1958 is repealed by the Taxation Laws (Extention to Jammu and Kashmir) Act, 1954, (Act of Parliament No. 41 of 1954) subject to the exceptions and savings as contained in section 5 and 6 of the said Act of Parliament. The relevant portions of sections 5 and 6 are as follows:-
"5. Repeals. - Save as otherwise provided in section 6, the following laws are hereby repealed, namely:-X X X XX X X X(f)the Jammu and Kashmir Customs Act, Svt. 1958, with the exception of the following provisions, namely:-(i)section 25 in so far as it authorises the State Government to prohibit the importation or exportation of newspapers or books as defined in the Jammu and Kashmir State Press and Publications Act of Svt. 1989,(ii)sections 25A, 25B and 25C, and(iii)any other provision contained in the said Act which may be necessary or relevant for the purpose of carrying into effect the provisions contained in the sections referred to in sub-clauses (i) and (ii).
