Section 8(3)(b) in The Jammu And Kashmir Public Safety Act, 1978

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State of Jammu-Kashmir - Subsection

Section 8(3)(b) in The Jammu And Kashmir Public Safety Act, 1978

(b)"acting in any manner prejudicial to the maintenance of public order" means -

(i)promoting, propagating, or attempting to create, feelings of enmity or hatred or disharmony on grounds of religion, race, caste, community, or region;

(ii)making preparations for using, or attempting its use, or using, or instigating, inciting, or otherwise abetting the use of force where such preparation, using, attempting, instigating, inciting. provoking or abetting, disturbs or is likely to disturb public order;

(iii)attempting to commit, or committing, or instigating, inciting, provoking or otherwise abetting the commission of mischief within the meaning of section 425 of the Ranbir Penal Code where the commission of such mischief disturbs, or is likely to disturb public order;

(iv)attempting to commit, or committing, or instigating, inciting, provoking or otherwise abetting the commission of an offence punishable with death or imprisonment for life or imprisonment for a term extending to seven years or more, where the commission of such offence disturbs, or is likely to disturb public order.

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State of Jammu-Kashmir - Subsection

Section 8(3)(b) in The Jammu And Kashmir Public Safety Act, 1978