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 27] [Entire Act] State of Jammu-Kashmir - Subsection Section 27(g) in Jammu and Kashmir Criminal Laws (Amendment) Act, 2013 (g)entry relating to section 420, in column "whether bailable or not", the words "bailable" shall be substituted bywords "not bailable";
