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[Cites 0, Cited by 2] [Entire Act]

State of Jammu-Kashmir - Section

Section 14 in The Jammu and Kashmir Public Men and Public Servants Declaration of Assets and other Provisions Act, 1983

14. Penalty for contravention of section 12.

- Any public servant who contravenes the provisions of section 12 of this Act, shall be guilty of committing criminal misconduct and shall be punished under section 5 of the Prevention of Corruption Act, 2006.