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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(3) in Jammu and Kashmir Agrarian Reforms Act, 1976

(3)Any punishment imposed under sub-section (1) or sub-section (2) upon any person shall not protect such person from any other criminal or civil liability under any other law for the time being in force.