Section 16 in Jammu and Kashmir Criminal Laws (Amendment) Act, 2013
16. Amendment of section 160, Act XXIII of 1989.
- In section 160 of the Code of Criminal Procedure, in sub-section (1), in the proviso, for the words "under the age of fifteen years or woman", the words "under the age of fifteen years or above the age of sixty-five years or a woman or a physically or mentally disabled person" shall be substituted.
