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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(ii) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

(ii)for the second or any subsequent offence with imprisonment for a term which may extend to two years or with fine which may extend to twenty thousand rupees, or with both.