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 51] [Entire Act] State of Jammu-Kashmir - Subsection Section 51(3) in The Prisons Act, Svt. 1977 [Jammu and Kashmir] (3)Against the entries relating to each punishment the Jailor and Superintendent shall affix their initials as evidence of the correctness of the entries,
