Section 1 in The Unlawful Activities (Prevention) Rules, 1968
1. Short title and commencement .-(1) These rules may be called The Unlawful Activities (Prevention) Rules, 1968.
(2)They shall come into force on the date of their publication in the Official Gazette.[1-A. Rules also to extend to the State of Jammu and Kashmir.-These rules shall be deemed to have also extended to, and come into force in the State of Jammu and Kashmir on the first day of September, 1969, the date on which the Unlawful Activities (Prevention) Act, 1967 (37 of 1967), came into force in that State.]
