Section 22(2) in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956
(2)Notwithstanding such repeal, every person who stood registered under that Act at the commencement of this Act and who is habitual offender as defined in sub-section (2) of section 2 of this Act shall be deemed to be a registered person under this Act; provided that more than six months have not elapsed since the expiration of the sentence of imprisonment relating to his last conviction at the time of the commencement of this Act.
