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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(3)(b) in The Jammu and Kashmir Probation of Offenders Act, 1966

(b)where the failure is for the first time, then without prejudice to the continuance in force of the bond, impose upon him a a penalty not exceeding fifty rupees.