Section 2(2) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018
(2)The words and expressions used and not defined herein but defined in the State Ranbir Penal Code, the Code of Criminal Procedure, Samvat 1989, the Juvenile Justice (Care and Protection of Children) Act, 2013 and the Information Technology Act, 2000 (Central Act No. 21 of 2000) shall have the meaning respectively assigned to them in the said laws.
