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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(q) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

(q)"Offence" means an offence punishable under any law for the time being in force;