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 205D] [Entire Act] State of Jammu-Kashmir - Subsection Section 205D(b) in The Code of Criminal Procedure, 1989 (1933 A. D.) (b)subject to the provisions of this Code relating to bail, remand the accused to custody during, and until the conclusion of, the trial ;
