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 24] [Entire Act] State of Jammu-Kashmir - Subsection Section 24(2) in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956 (2)No Court shall be competent to pass an order under section 565 of the Code in regard to a person against whom any order under this Act is in force.
