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[Cites 0, Cited by 0] [Section 307] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 307(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(b)A with the intention of causing the death of a child of tender years exposes it in a desert place. A has committed the offence defined by this section, though the death of the child does not ensue.