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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 50(3) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

(3)All prosecutions and other proceedings instituted under the Jammu and Kashmir Protection of Children from Sexual Violence Ordinance, 2018 shall be continued as if instituted under this Act.