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State of Jammu-Kashmir - Section

Section 4 in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

4. Punishment for penetrative sexual assault.

- Whoever commits penetrative sexual assault shall be punished with imprisonment of either description for a term which shall not be less than ten years but which may extend to imprisonment for life, and shall also be liable to fine.B-Aggravated Penetrative Sexual Assult and Punishment therefor