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 366] [Entire Act] State of Jammu-Kashmir - Subsection Section 366(4) in The Code of Criminal Procedure, 1989 (1933 A. D.) (4)Nothing in this section shall be construed to limit in any way the extent of the provisions of section 537.
