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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(3) in The Jammu And Kashmir Public Safety Act, 1978

(3)In the event of disobedience of an order made under sub-section (1), the Government or the authority issuing the order, may without prejudice to the penalty to which the person guilty of the disobedience is liable under sub-section (2), order the seizure of all copies of, any such document.