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 167] [Entire Act] State of Jammu-Kashmir - Subsection Section 167(3) in The Code of Criminal Procedure, 1989 (1933 A. D.) (3)A Magistrate authorising under this section detention in the custody of the police shall record his reasons for so doing.
