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State of Jammu-Kashmir - Section

Section 160 in The Jammu and Kashmir State Ranbir Penal Code, 1989

160. Punishment for committing affray.

- Whoever commits an affray, shall be punished with imprisonment of either description for a term which may extend to one month, or with fine which may extend to one hundred rupees, or with both.Chapter-IX Of Offences by or Relating to Public Servants