Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 4 in Jammu and Kashmir Prevention of Cruelty to Animals Act, 1990 4. If any person uses a cow for dragging the plough, he shall be punished with simple imprisonment which may extend to one month or with a fine of Rs. 50, or with both.
