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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52(2) in The Jammu and Kashmir Development Act, 1970

(2)Until the Authority is established under this Act, any regulation which may be made under sub-section (1) may be made by the Government and may regulation so made may be altered or rescinded by the Authority in exercise of its powers under sub-section (1).