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[Cites 0, Cited by 0] [Section 376(2)] [Section 376] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 376(2)(d) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(d)being on the management or on the staff of a jail, remand home or other place of custody established by or under any law for the time being in force or of a women's or children's institution, commits rape on any inmate of such jail, remand home, place or institution; or