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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(3) in The Jammu and Kashmir Public Safety Act, 1978

(3)In the event of disobedience of an order made under Subsection (1) the Government or the authority issuing the order, may, without prejudice to the penalty to which the person guilty of the disobedience is liable under sub-section (2), order the seizure of all copies of any such document.