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 537] [Entire Act] State of Jammu-Kashmir - Subsection Section 537(b) in The Code of Criminal Procedure, 1989 (1933 A. D.) (b)[ of any error, omission or irregularity in the charge, including any misjoinder of charges, [x] [Clause (b) of section 537 inserted by Act XLII of 1956.] ;]
