Section 8(1)(a1) in The Jammu And Kashmir Public Safety Act, 1978

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

(a1)if satisfied with respect to any person that with a view to preventing him from-

(i)smuggling timber or liquor; or

(ii)abetting the smuggling of timber or liquor; or

(iii)engaging in transporting or concealing or keeping smuggled timber; or

(iv)dealing the smuggled timber otherwise than by engaging in transporting or concealing or keeping in smuggled timber or liquor; or

(v)harbouring persons engaged in smuggling of timber or liquor, or abetting the smuggling of timber or liquor; or

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