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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(c) in The Jammu and Kashmir Protection of Human Rights Act, 1997

(c)"Human Rights"means the rights relating to life, liberty, equality and dignity of the individual guaranteed by the Constitution or embodied in the International Covenants and enforceable by courts in India;