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State of Jammu-Kashmir - Section

Section 360 in The Jammu and Kashmir State Ranbir Penal Code, 1989

360. Kidnapping from Jammu and Kashmir State.

- Whoever conveys any person beyond the limits of Jammu and Kashmir State without the consent of that person, or of some person legally authorised to consent on behalf of that person, is said to kidnap that person from Jammu and Kashmir State.