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 22] [Entire Act] State of Jammu-Kashmir - Subsection Section 22(1) in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956 (1)The Jammu and Kashmir Criminal Tribes Act, 1976 (II of 1976) is hereby repealed.
