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State of Jammu-Kashmir - Section

Section 2 in The Jammu and Kashmir Separation of Judicial and Executive Functions Act, 1966

2. Amendment of the Code of Criminal Procedure and other laws.

- The Code of Criminal Procedure, Samvat 1989 and other State laws specified in the Schedule appended to this Act (hereinafter referred to as the 'Schedule') are amended to the extent and in the manner mentioned therein.