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J&K&L HC: Replacing 'State' With 'Union Territory' in Public Safety Act Does Not Change its Nature - (19 May 2026)

CONSTITUTION

High Court of Jammu & Kashmir and Ladakh held that the adaptation of the Jammu & Kashmir Public Safety Act, 1978 after the 2019 Reorganisation Act was valid, done within Parliament’s authority, and does not suffer from any constitutional defect or infirmity.

Tags : PUBLIC SAFETY ACT; UNION TERRITORY; STATE  

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