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 22(1)] [Section 22] [Entire Act] State of Jammu-Kashmir - Subsection Section 22(1)(b) in Jammu and Kashmir Kahcharai Act, 1994 (b)in case of other offences covered by section 20 at an amount not exceeding rupees twenty five.