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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(c) in The Jammu And Kashmir (Extension Of Laws) Act, 1956

(c)specify the areas or circumstances in which, or the extent to which, or the conditions subject to which, anything done or any action taken (including any of the matters specified in the second proviso to section 5) under any 399 law repealed by that section shall be recognised or given effect to under the corresponding provision of the Act or Ordinance now extended.