Section 22(1)(a) in Jammu and Kashmir Kahcharai Act, 1994

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State of Jammu-Kashmir - Subsection

Section 22(1)(a) in Jammu and Kashmir Kahcharai Act, 1994

(a)compound any offence described in clauses (a) and (b) of section 20 if the accused pays the amount of Kahcharai leviable on the live stocks in respect of which the offence has been committed together with a penalty of not less than 25 percent of such amount ; and

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State of Jammu-Kashmir - Subsection

Section 22(1)(a) in Jammu and Kashmir Kahcharai Act, 1994