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 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(3) in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983 (3)Nothing in sub-section (2) of this section shall require the Government to disclose any fact which it considers to be against the public interest to disclose.
