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[Cites 0, Cited by 0] [Section 153B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 153B(2) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(2)Whoever commits an offence specified in sub-section (1) in any place of worship or in any assembly engaged in the performance of religious worship or religious ceremony, shall be punished with imprisonment which shall not be less than 4 years but may extend to 10 years and shall also be liable to fine.]