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 19] [Entire Act] State of Jammu-Kashmir - Subsection Section 19(2) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976 (2)Notwithstanding such repeal, nothing is this Act shall effect or be deemed to effect the previous operation of the Act mentioned in sub-section (1).
