Section 5(b) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018
(b)whoever being a member of the armed forces or security forces commits penetrative sexual assault on a child-(i)within the limits of the area to which the person is deployed ; or(ii)in any areas under the command of the forces or armed forces ; or(iii)where the said person is known or identified as a member of the security or armed forces ; or
