Section 24(1)(b) in The Jammu And Kashmir Public Security Act, 2003

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(1)(b) in The Jammu And Kashmir Public Security Act, 2003

(b)loiters or does any similar act at or near: the place where a person carries on business, in such a way and with intent that any person may thereby be deterred from entering or approaching or dealing at such place, shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.

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State of Jammu-Kashmir - Subsection

Section 24(1)(b) in The Jammu And Kashmir Public Security Act, 2003