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 265B] [Entire Act] State of Jammu-Kashmir - Subsection Section 265B(4) in The Code of Criminal Procedure, 1989 (1933 A. D.) (4)When the public prosecutor or the complainant of the case, as the case may be, and the accused appear on the date fixed under sub-section
