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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(3) in The Egress and Internal Movement (Control) Ordinance, 2005

(3)Any such copy shall be returned to the authority from whom it was obtained within ten days of the conclusion of the proceedings for the purpose of which it was furnished and any failure so to do shall be punishable with the punishment provided for an offence under section 20.