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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(2) in The Enemy Agents Ordinance, 2005

(2)Any such copy furnished to the accused or his pleader, shall be kept by the person to whom it was furnished in his personal custody, and it shall be an offence punishable under section 17 for that person to show it to any person other than his pleader or his client, as the case may be, or to divulge its contents except in the course of the proceeding for the purpose of which it was obtained.