Section 2(2) in The Central Industrial Security Force Act, 1968
(2)[ Any reference in this Act to a law which is not in force in any area shall, in relation to that area, be construed as a reference to the corresponding law, if any, in force in that area.] [Substituted by Act 14 of 1983, Section 4, for " a Force" (w.e.f. 15.6.1983). ]
