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 19] [Entire Act] State of Jammu-Kashmir - Subsection Section 19(4) in Jammu and Kashmir Criminal Laws (Amendment) Act, 2013 (4)The report shall specifically record that the consent of the woman or of the person competent to give such consent on her behalf to such examination had been obtained.
