Section 3 in The National Rural Employment Guarantee (Extension To Jammu And Kashmir) Act, 2007
3. Construction of reference to a law not in force in Jammu and Kashmir.
- Any reference in any Act mentioned in the principal Act to a 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.
