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 53] [Entire Act] State of Jammu-Kashmir - Subsection Section 53(2) in The Jammu and Kashmir State Ranbir Penal Code, 1989 (2)Simple;[Thirdly. [Omitted by Act III of 1967.] - Omitted.]Fourthly. - Forfeiture of property;Fifthly. - Fine;Sixthly. - Imprisonment for life.
