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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(5) in The Jammu and Kashmir State Newspapers (Incitements to Offences) Act, Svt. 1971

(5)If the Magistrate is satisfied that the newspaper contains matter of nature specified in sub-section (1) he shall make the conditional order of forfeiture absolute in respect of such property as he may find to be within the terms of the said sub-section.