Section 3(5) in The Representation of the People (Miscellaneous Provisions) Act, 1956
(5)Any reference in this Act to a law which is not in force in the State of Jammu and Kashmir* shall, in relation to that State, be construed as a reference to the corresponding law, if any, in force in that State.[Subs. by Act 47 of 1966, s. 15, for sub-section (5) (w.e.f. 14-12-1966).Which was renumbered as sub-section (5) by Act 27 of 1956, s. 3 (w.e.f. 28-8-1956)]
