Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 5 in The Sapphire Act, 1989 (1932 A. D.)

5. Penalty.

- Whoever, does any of the acts prohibited by section 4 above shall, on conviction by a [Judicial Magistrate] [Substituted by Act XL 2 of 1966 for 'Magistrate'.] be punishable with imprisonment of either description which may extend to two years or fine which may extend to Rs. 5.000, or both.