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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(3) in The Jammu And Kashmir Public Safety Act, 1978

(3)Where in pursuance of sub-section (2) any person is granted permission to enter, or to be on or in, or to pass over, a prohibited place, that person shall, while acting under such permission comply with such orders for regulating his conduct.as may he given by the Government or the authority specified by the Government.