Central Government Act
Section 2A in The Unlawful Activities (Prevention) Act, 1967
2A. 2[ Construction of reference to laws not in force in Jammu and Kashmir. 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.] CHAP UNLAWFUL ASSOCIATIONS CHAPTER II UNLAWFUL ASSOCIATIONS