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State of Jammu-Kashmir - Section

Section 186 in The Jammu and Kashmir State Ranbir Penal Code, 1989

186. Obstruction public servant in discharge of public functions.

- Whoever, voluntarily obstructs any public servant in the discharge of his public functions, shall be punished with imprisonment of either description for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.