Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 370] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 370(2) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(2)Whoever commits the offence of trafficking shall be punished with rigorous imprisonment for a term which shall not be less than three years, but which may extend to seven years, and shall also be liable to fine.