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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(3) in The Jammu and Kashmir Public Safety Act, 1978

(3)Where in pursuance of sub-section (2) any person is granted permission to enter, or to be on or in, to pass over, a prohibited place, that person shall, while acting under such permission, comply with such order for regulating his conduct as may be given by the Government or the authority-specified by the Government.