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 355] [Entire Act] State of Jammu-Kashmir - Subsection Section 355(2) in The Code of Criminal Procedure, 1989 (1933 A. D.) (2)Such memorandum shall be written and signed by the Magistrate with his own hand, and shall form part of the record.
