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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(4) in The Jammu And Kashmir Public Safety Act, 1978

(4)If any person fails without sufficient cause to surrender himself in the manner specified in sub-section (3) be shall be punishable with imprison- ment for a term which may extend to two years or with fine, or with both.