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 147 in The Evidence Act, 1977 (1920 A.D) 147. When witness to be compelled to answer. - If any such question relates to a matter relevant to the suit or proceeding the provisions of section 132 shall apply thereto.
