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State of Jammu-Kashmir - Section

Section 21 in The Jammu and Kashmir Fire Force Act, 1967

21. Failure to give information.

- Any person who without just cause fails to communicate information in his possession regarding an outbreak of fire shall be deemed to have committed an offence punishable under the first part of section 176 of the Jammu and Kashmir State Ranbir Code, Samvat 1989.