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[Cites 0, Cited by 0] [Section 363A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 363A(2) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(2)Whoever maims any minor in order that such minor may be employed or used for the purposes of begging, shall be punishable with imprisonment for life, and shall also be liable to fine.