Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40] [Entire Act] State of Jammu-Kashmir - Subsection Section 40(3) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.) (3)A Magistrate authorising under this section detention in any custody other than a judicial lock-up shall record his reasons for so doing.
