Section 6 in Jammu and Kashmir Criminal Laws (Amendment) Act, 2013
6. Amendment of section 294.
- In section 294 of the Penal Code for the words, "shall be punished with imprisonment of either description for a term which may extend to three months or with fine or with both", the words, "shall be punished with imprisonment of either description for a term of six months which may extend of three years and shall also be liable to fine," shall be substituted.
