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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(2) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

(2)If the person using the child for pornographic purposes commits an offence referred to in section 3, by directly participating in pornographic acts, he shall be punished with imprisonment of either description for a term which shall not be less than twelve years but which may extend to imprisonment for life, and shall also be liable to fine.