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 4] [Entire Act] State of Jammu-Kashmir - Subsection Section 4(1) in The Enemy Agents Ordinance, 2005 (1)Any offence punishable under section 3 committed at any time after 22nd October, 1917, whether committed before or after the commencement of this Ordinance, shall be triable under the provisions of this Ordinance.
