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[Cites 0, Cited by 4] [Entire Act]

State of Jammu-Kashmir - Section

Section 307 in Jammu and Kashmir Municipal Corporation Act, 2000

307. Discharging fire works, fire arms etc.

- No one shall discharge any fire arms or let off fire works or fie balloons or engage in any game in such manner as to cause or to likely to cause danger to person passing by or dwelling or working in the neighbourhood or risk of injury to property.