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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 48(1)(i) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(i)in the case of individual, to a fine not greater than one thousand rupees or to imprisonment for a term not greater than ninety days or to both such fine and imprisonment;