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 104 in The Code of Criminal Procedure, 1989 (1933 A. D.) 104. Power to impound document, etc., produced. - Any Court may, if it thinks fit, impound any document or thing produced before it under this Code.
