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

State of Jammu-Kashmir - Section

Section 7 in The Jammu And Kashmir Public Safety Act, 1978

7. Removal of doubts.-

For the removal of doubts it is hereby declared that the restrictions imposed by section 6 on the rights conferred by clause (1) of Article 19 of the Constitution of India shall he deemed to be reasonable restrictions.