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] [Entire Act] State of Jammu-Kashmir - Section Section 5 in The Prisons Act, Svt. 1977 [Jammu and Kashmir] 5. Inspector General The Inspector General shall exercise, subject to the orders of the Government, the general control and superintendence of all prisons situated in the State.
