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State of Jammu-Kashmir - Section

Section 29 in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

29. Presumption as to certain offences.

- Where a person is prosecuted for committing or abetting or attempting to commit any offence under sections 3, 5, 7 and section 9 of this Act, the Special Court shall presume, that such person has committed the offence, unless the contrary is proved.