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 6 in The State Newspapers (Incitements to Offence) Act, Samvat 1971 6. Bar of other proceedings. - Save as provided in section 5, no order duly made by a Magistrate under section 3 shall be called in question in any Court.
