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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(5) in The Jammu and Kashmir Public Safety Act, 1978

(5)If any person is in a prohibited place in contravention of this section then, without prejudice to any other proceedings which may be taken against him, he may be removed therefrom by any Police Officer not below the rank of a Sub-Inspector or by any other person authorised in this behalf by the Government.