Section 28(3) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018
(3)The Special Court designated under this Act, notwithstanding anything in the Information Technology Act, 2000 (Central Act No. 21 of 2000) shall have jurisdiction to try offences under section 67-B of that Act in so far as it relates to publication or transmission of sexually explicit material depicting children in any act, or conduct or manner or facilitates abuse of children online.
