Section 43(1) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018
(1)Where an act or omission constitute an offence punishable under this Act and also under sections 166A, 354A, 354C, 354D, 370, 370A, 375, 376, 376A, 376AB, 376C, 376D, 376DA, 376DB, 376E or section 509 of the State Ranbir Penal Code, then, notwithstanding anything contained in any law for the time being in force, the offender found guilty of such offence shall be liable to punishment only under such law or this Act as provides for punishment which is greater in degree.
