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 60] [Entire Act] State of Jammu-Kashmir - Subsection Section 60(p) in The Prisons Act, Svt. 1977 [Jammu and Kashmir] (p)for the treatment, transfer and disposal of criminal lunatics or recovered criminal lunatics confined in prisons;
