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 227] [Entire Act] State of Jammu-Kashmir - Subsection Section 227(1) in The Code of Criminal Procedure, 1989 (1933 A. D.) (1)Any Court may alter or add to any charge at any time before judgement is pronounced [x x x] [Words omitted by Act XXXVII of 1978, Section 35.]
