Section 52B in The Jammu and Kashmir State Ranbir Penal Code, 1989
52B. [ Harbour. [Section 52-B inserted by Act III of 1967.]
- Except in section 157, and in section 130 in the case in which the harbour is given by the wife or husband of the person harboured, the word "harbour" includes the supplying a person with shelter, food, drink, money, clothes, arms, ammunition or means of conveyance, or assisting a person by any means, whether of the same kind as those enumerated in this section or not, to evade apprehension.]Chapter-III Of Punishments
