Central Government Act
Section 25(3)(b) in The Prevention Of Food Adulteration Act, 1954
(b) For the avoidance of doubt, it is hereby declared that the the provisions of sub- section (2) shall be without prejudice to the provisions contained in section 6 of the General Clauses Act, 1897 which shall also apply to the repeal of the corresponding law in force in the State of Jammu and Kashmir as if such corresponding law had been an enactment.".