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State of Jammu-Kashmir - Section

Section 4 in The Jammu and Kashmir Prevention and Suppression of Sabotages Act, 1965

4. Offences triable under this Act.

- Notwithstanding anything contained in any other law for the time being in force, any offence punishable under section 3, whether committed before or after the commencement of this Act, shall be triable by the Sessions Judge under the provisions of this Act.