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 37] [Entire Act] State of Jammu-Kashmir - Subsection Section 37(c) in The Code of Criminal Procedure, 1989 (1933 A. D.) (c)the Government may invest any Executive Magistrate with any of the powers as specified in part II (A) of the Fourth Schedule ; and
