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 99C in The Code of Criminal Procedure, 1989 (1933 A. D.) 99C. Hearing by Special Bench. - Every such application shall be. heard and determined by a Special Bench of the High Court composed of three Judges.
