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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(5) in The Jammu And Kashmir Public Safety Act, 1978

(5)If any person released under subsection (1) fails to fulfil any of the conditions imposed upon him under the said sub-section or in. the bond entered into by him, the bond shall be declared to be forfeited and any person bound thereby shall be liable to the penalty thereof.