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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(1) in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015

(1)Any person who contravenes the provisions of section 4 shall be punishable with imprisonment for a term which may extend to one year, or with fine of not less than ten thousands rupees but which may extend to twenty-five thousand rupees, or with both.