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 491] [Entire Act] State of Jammu-Kashmir - Subsection Section 491(2) in The Code of Criminal Procedure, 1989 (1933 A. D.) (2)The High Court may, from time to time, frame rules to regulate the procedure in cases under this section.
