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[Cites 0, Cited by 0] [Section 25A(1)] [Section 25A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25A(1)(b) in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)

(b)any documents, containing any seditious matter of any matter which promotes or is intended to promote feelings of enmity or hatred between different classes of the [State Subject] [Now Permanent Residents.] or which is deliberately and maliciously intended to outrage the religious feelings of any such class, by insulting the religion or the religious beliefs of the class, that is to say, any matter the publication of which is punishable under sections [121 to 130, 152-A and 295-A of the Ranbir Penal Code] [Substituted by Act X of Svt 2003 for '103, 120-B & 215-A of the Ranbir Dand Bidhi'.] and shall forward such package to [such officer as the Government may appoint in this behalf] [Substituted by Act X of Svt. 2003 for 'the nearest magistrate of the first class'.].