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[Cites 0, Cited by 0] [Section 153A(1)] [Section 153A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 153A(1)(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(b)commits any act which is prejudicial to the maintenance of harmony between different religious, racial, language or regional groups or castes or communities, and which disturbs or in likely to disturb the public tranquillity.