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State of Jammu-Kashmir - Section

Section 23 in The Jammu and Kashmir Fire Force Act, 1967

23. Wilfully obstructing fire-fighting operation.

- Any person who wilfully obstructs or interferes, with any member of the force who is engaged in fire-fighting operations shall be punishable with imprisonment which may extend to three months, or with fine which may extend to five hundred rupees, or with both.