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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(b) in Jammu and Kashmir Drugs and Magic Remedies (Objectionable Advertisements) Act, 2018

(b)in the case of a subsequent conviction, with imprisonment which may extend to one year, or with fine which may extend to rupees twenty-five thousand, or with both.