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State of Jammu-Kashmir - Section

Section 10 in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

10. Punishment for aggravated sexual assault.

- Whoever, commits aggravated sexual assault shall be punished with imprisonment of either description for a term which shall not be less than seven years but which may extend to ten years, and shall also be liable to fine.E-Sexual Harassment and Punishment therefor