Legal Document View

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
[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 87(2)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(c)a copy thereof shall be affixed to some conspicuous part of the court-house.