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 546A] [Entire Act] State of Jammu-Kashmir - Subsection Section 546A(2) in The Code of Criminal Procedure, 1989 (1933 A. D.) (2)An order under this section may also be made by an Appellate Court, or by High Court, when exercising its powers of revision.
