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State of Jammu-Kashmir - Section

Section 12 in The Public Prostitutes Registration Rules, 1977

12. Leaving place of registration.

- Whenever any registered public prostitute wishes to leave the place in which she has been registered for a time or permanently she shall signify her intention to the registering officer of such place. The officer shall cause a note of her intention to be made in the register and in her certificate of registration. If she intends to leave the place permanently she shall before departure deliver her certificate to the said officer.