Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 6 in The Jammu and Kashmir Public Property (Prevention of Damage) Act, 1985

6. Procedure for trials

The provisions of section 259-A and 259-B of the Code of Criminal Procedure, Samvat 1989 shall as far as may be, apply to every trial relating to any offence under this Act.