Section 1(2) in The Press And Registration Of Books Act, 1867
(2)[ 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 in force in that State.] [Inserted by Act 16 of 1965, Section 2 (w.e.f. 1.11.1965).]
