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 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(a) in The Jammu and Kashmir Public Property (Prevention of Damage) Act, 1985 (a)"mischief" shall have the same meaning as in section 425 of the State Ranbir Penal Code, Samvat 1989;
