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 1] [Section 5(1)] [Section 5] [Entire Act] State of Jammu-Kashmir - Subsection Section 5(1)(b) in The Jammu and Kashmir Probation of Offenders Act, 1966 (b)such cost of the proceedings as the Court thinks reasonable.