Section 3 in Jammu and Kashmir Criminal Laws (Amendment) Act, 2013
3. Amendment of section 100, Act XII of 1989.
- In section 100 of the Penal Code, after clause Sixthly, the following clause shall be inserted, namely:-"Seventhly. - An act of throwing of administering acid or an attempt to throw or administer acid which may reasonably cause the apprehension that grievous hurt will otherwise be the consequence of such act."
