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 526] [Entire Act] State of Jammu-Kashmir - Subsection Section 526(3) in The Code of Criminal Procedure, 1989 (1933 A. D.) (3)The High Court may act either on the report of the lower Court,, or on the application of a party interested, or on its own initiative.
