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 132] [Entire Act] State of Jammu-Kashmir - Subsection Section 132(c) in The Code of Criminal Procedure, 1989 (1933 A. D.) (c)no person doing any act in good faith in compliance with a requisition under section 128 or section 130 ; and
