Section 12 in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983
12. Penalty for dealing with funds of an unlawful association
If any person on whom a prohibitory order has been served under sub-section (1) of section 7 in respect of any money, securities or credits pays, delivers, transfers or otherwise deals in any manner whatsoever with the same in contravention of the prohibitory order, he shall be punishable with imprisonment for a term which may extend to three years, or with fine or with both, and notwithstanding anything contained in the Code of Criminal Procedure, Samvat 1989 the Court trying such contravention may also impose on the person convicted an additional fine to recover from him the amount of the money or credits or the market value of the securities in respect of which the prohibitory order has been contravened or such part thereof as the court may deem fit.
