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State of Jammu-Kashmir - Section

Section 8 in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

8. Punishment of Sexual Assault.

- Whoever, commits sexual assault, shall be punished with imprisonment of either description for a term which shall not be less than three years but which may extend to five years, and shall also be liable to fine.D-Aggravated Sexual Assault and Punishment therefor