Legal Document View

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
[Cites 0, Cited by 0] [Section 539B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 539B(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)Such memorandum shall form part of the record of the case. If the Public Prosecutor, complainant or accused so desires, a copy of the memorandum shall be furnished to him free of cost.[xxx] [Proviso omitted by Act XXXVII of 1978, Section 75.] Omitted.