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 29] [Entire Act] State of Jammu-Kashmir - Subsection Section 29(2) in The Jammu And Kashmir Public Security Act, 2003 (2)So long as this section remains in force clause (b) of section 505 of the Ranbir Penal Code, 1989, shall be inoperative.
