Section 228A(2)(c) in The Jammu and Kashmir State Ranbir Penal Code, 1989

[Cites 0, Cited by 0] [Section 228A(2)] [Section 228A] [Entire Act]

(c)Where the victim is dead or minor or of unsound mind, by, or with the authorisation in writing of the next of kin of the victim :

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