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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 138(2) in The Jammu and Kashmir Representation of the People Act, 1957

(2)Any person who contravenes or wilfully aids or abets the contravention of the provisions of sub-section (1) shall be punishable with imprisonment which may extend to three months or with fine or with both.