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 360] [Entire Act] State of Jammu-Kashmir - Subsection Section 360(4) in The Code of Criminal Procedure, 1989 (1933 A. D.) (4)[ Nothing contained in sub-sections (1) to (3) shall apply when the evidence under section 353 is taken through the medium of Electronic Video Linkage.
