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 144] [Entire Act] State of Jammu-Kashmir - Subsection Section 144(6) in The Code of Criminal Procedure, 1989 (1933 A. D.) (6)The Government may either on its own motion or on the application of any person aggrieved, rescind or alter any order made by it under the proviso to sub-section (4).
