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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(5) in The Jammu and Kashmir Highways Act, 2007 (1950 A. D.)

(5)In making any rule the Government may direct that a breach thereof shall be punishable with fine which may extend to twenty five rupees or in the case of a second or subsequent breach, to fifty rupees.