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[Cites 0, Cited by 0] [Section 351] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 351(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(b)A begins to unloose the muzzle of a ferocious dog, intending, or knowing it to be likely that he may thereby cause Z to believe that he is about to cause the dog to attack Z. A has committed an assault upon Z. .