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 48] [Entire Act] State of Jammu-Kashmir - Subsection Section 48(6) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.) (6)No prosecution for an offence under this Act shall be commenced after two years from the time when the subject matter of the complaint arose.
