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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(3)(c) in The Jammu And Kashmir Public Safety Act, 1978

(c)"smuggling" in relation to timber or liquor means possessing or carrying of illicit timber or liquor and includes any act which will render the timber or liquor liable to confiscation under the Jammu and Kashmir Forest Act, Samvat 1987 or under the Jammu and Kashmir Excise Act, 1958, as the case may be;