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State of Jammu-Kashmir - Section

Section 147 in The Jammu and Kashmir State Ranbir Penal Code, 1989

147. Punishment for rioting.

- Whoever is guilty of rioting, shall be punished with imprisonment of either description for a term which may extend to [three years] [Substituted by Act XII of 1980, section 2. for the words 'two years'.] or with fine, or with both.