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 538C] [Entire Act] State of Jammu-Kashmir - Subsection Section 538C(2) in The Code of Criminal Procedure, 1989 (1933 A. D.) (2)In computing the said period, the day from which such period is to be computed shall be excluded.
