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State of Jammu-Kashmir - Section

Section 501 in The Jammu and Kashmir State Ranbir Penal Code, 1989

501. Printing or engraving matter known to be defamatory.

- Whoever prints or engraves any matter, knowing or having good reason to believe that such matter is defamatory of any person, shall be punished with simple imprisonment for a term which may extend to two years, or with fine, or with both.