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 9 in Surveillance of Bad Characters 9. Police surveillance shall comprise such close watch over the movements of the person under surveillance, by Police Officers, village headman and village watchman, as may be practicable without any illegal interference.
