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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(1)(b) in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983

(b)advocates, abets, advises or in cities the commission of, any-unlawful activity shall be punished with imprisonment which shall not be less than four years but may extend to ten years and shall also be liable to fine,