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 16] [Entire Act] State of Jammu-Kashmir - Subsection Section 16(5) in The Police Act, 1983 (5)No civil suit shall be maintainable in respect of any injury for which compensation has been awarded under this section.Explanation. - In this section the word "inhabitants" shall have the same meaning as in the last preceding section.
