Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35A(3) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(3)No person against whom any order has been made under this section shall, by reason thereof, be exempted from any criminal liability in respect of any claim or defence made by him.