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State of Jammu-Kashmir - Section

Section 6 in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

6. Punishment for aggravated penetrative sexual assault.

- Whoever, commits aggravated penetrative sexual assault shall b punished with rigorous imprisonment which shall not be less than twelve years but may extend to imprisonment for life and shall also be liable to fine.C-Sexual Assault and Punishment therefor