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 35 in The Police Act, 1983 35. Saving of control of District Magistrate. - No thing [in sections 31, 32 and 33] [Substituted by Act XL of 1966.] shall be denied to interfere with the general control of the District Magistrate over the matters referred to therein.
