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State of Jammu-Kashmir - Section

Section 17 in The Enemy Agents Ordinance, 2005

17. Disclosure of information relating to proceedings under this Ordinance.

- Any person who, without the previous authorization of the Government, discloses or publishes any information with respect to any proceedings or with respects to any person proceeded against under this Ordinance, shall be punishable with imprisonment fora term which may extend to two years, or with fine, or with both.