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State of Jammu-Kashmir - Section

Section 14 in The Public Prostitutes Registration Rules, 1977

14. Registration at one place will not entitle residence or business at another.

- The registration of a public prostitute, or issue of certificate of such registration in her favour at one place shall not, in any way authorise such public prostitute to carry on her business in any other place where these rules are in force and she has not been duly registered.