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State of Jammu-Kashmir - Section

Section 22 in The Jammu and Kashmir Fire Force Act, 1967

22. Failure to take precaution.

- Whoever fails without reasonable cause to comply with any of the requirements specified in notification issued under sub-section (1) of section 13 or of a direction issued under sub-section (2) of that section shall be punishable with fine which may extend to five hundred rupees.