Section 502 in The Jammu and Kashmir State Ranbir Penal Code, 1989
502. Sale of printed or engraved substance containing defamatory matter.
- Whoever sells or offers for sale any printed or engraved substance containing defamatory matter, knowing that it contains such matter, shall be punished with simple imprisonment for a term which may extend to two years, or with fine or with both.Chapter-XXII Of Criminal Intimidation, Insult and Annoyance
