Section 33(ii) in The Antiquities And Art Treasures Act, 1972
(ii)after section 2, the following section shall be inserted, namely:— “2A. Construction of references to any law not in force in the State of Jammu and Kashmir—Any reference in this Act to any law which is not in force in the State of Jammu and Kashmir shall, in relation to that State, be construed as a reference to the corresponding law, if any, in force in that State.”;
