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State of Jammu-Kashmir - Section

Section 4 in The Egress and Internal Movement (Control) Ordinance, 2005

4. Abetment by pilot.

- The pilot of any air-craft by means of which any person leaves the State in contravention of any order made under section 2 shall, unless the proves that he exercised all diligence to prevent the said contravention, be deemed to have abetted the contravention.