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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(3) in The Jammu and Kashmir Public Safety Act, 1978

(3)If any person is in a protected area in contravention of the provisions of any order passed under this section then, without prejudice to any other proceedings which may be taken against him he may be removed there-from by or under the direction of any Police Officer not below the rank of a Sub-Inspector.