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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(3) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

(3)If the person using the child for pornographic purposes commits an offence referred to in section 5, by directly participating in pornographic acts, he shall be punished for rigorous imprisonment for life which shall mean the imprisonment for the remainder of that persons natural life and shall also be liable to fine.