Section 363A(4)(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989

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State of Jammu-Kashmir - Subsection

Section 363A(4)(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(b)"minor" means-

(i)in the case of a male, a person under sixteen years of age; and

(ii)in the case of a female, a person under eighteen years of age.]