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 8] [Entire Act] State of Jammu-Kashmir - Subsection Section 8(1) in The Jammu and Kashmir Prevention and Suppression of Sabotages Act, 1965 (1)The Government may, at any stage of the proceedings before a Sessions Judge, transfer the case to another Sessions Judge.
