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 6] [Entire Act] State of Jammu-Kashmir - Section Section 9 in The Jammu And Kashmir Public Safety Act, 1978 9. Execution of detention orders.- A detention order may be executed at any place in the manner provided for the execution of warrants of arrest under the Code.
