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State of Jammu-Kashmir - Section

Section 311 in The Jammu and Kashmir State Ranbir Penal Code, 1989

311. Punishment.

- Whoever, is a thug shall be punished with imprisonment for life, and shall also be liable to fine.]Of the Causing of Miscarriage, of Injuries to unborn Children, of the Exposure of Infants, and of the Concealment of Birth.