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[Cites 0, Cited by 0] [Section 370A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 370A(2) in Jammu and Kashmir Criminal Laws (Amendment) Act, 2013

(2)Whoever, knowingly by or having reason to believe that a person has been trafficked, engages such person for sexual exploitation in any manner, shall be punished with rigorous imprisonment for a term which shall not be less than one year but which may extend to three years, and shall also be liable to fine."