Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3B(c) in The Egress and Internal Movement (Control) Ordinance, 2005

(c)fails without any reasonable excuse, burden of proving which shall lie upon the person so knowing, forth-with to give information to the nearest Magistrate or Police Officer of such offender;