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[Cites 0, Cited by 0] [Section 292] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 292(c) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(c)takes part in or receives profits from any business in course of which he knows or has reason to believe that any such obscence objects are, for any of the purposes aforesaid, made, produced, purchased, kept, imported, exported, conveyed, publicly exhibited or in any manner put into circulation, or