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State of Jammu-Kashmir - Section

Section 371 in The Jammu and Kashmir State Ranbir Penal Code, 1989

371. Habitual dealing in slaves.

- Whoever habitually imports, exports, removes, buys, sells, traffics or deals in slaves, shall be punished with imprisonment for life, or with imprisonment of either description for a term not exceeding ten years, and shall also be liable to fine.