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 53] [Entire Act] State of Jammu-Kashmir - Subsection Section 53(2) in The Prisons Act, 1977 (2)Whipping shall be inflicted with a light ratan not less than half an each in diameter on the buttock and in case of prisoners under the age of sixteen it shall be infected, in the way of school discipline, with a lighter ratan.
