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State of Jammu-Kashmir - Section

Section 95 in The Jammu and Kashmir State Ranbir Penal Code, 1989

95. Act causing slight harm.

- Nothing is an offence by reason that it causes, or that it is intended to cause, or that it is known to be likely to cause, any harm, if that harm is so slight that no person of ordinary sense and temper would complain of such harm.Of the Right of Private Defence.