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Central Government Act
Section 2A in The Ancient Monuments And Archaeological Sites And Remains Act, 1958
2A. 1[ Construction of references to any law not in force in the state of Jammu and Kashmir. Any reference in this Act to any 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.] ANCIENT MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS OF NATIONAL IMPORTANCE