Central Government Act
Section 2A in The Prevention Of Food Adulteration Act, 1954
2A. 2[ Rule of construction. 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. CENTRAL COMMITTEE FOR FOOD STANDARDS AND CENTRAL FOOD LABORATORY