Section 52(2) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
(2)Where a certificate of registration in respect of an institution has been revoked under sub-section (1), such institution shall cease to function from the date of such revocation :Provided that where an appeal lies under section 53 against the order of revocation, such institution shall cease to function,-(a)where no appeal has been preferred immediately on the expiry of the period prescribed for the filing of such appeal ; or(b)where such appeal has been preferred, but the order of revocation has been upheld, from the date of the order of appeal.
