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 514] [Entire Act] State of Jammu-Kashmir - Subsection Section 514(5) in The Code of Criminal Procedure, 1989 (1933 A. D.) (5)The Court may, at its discretion, remit any portion of the penalty mentioned and enforce payment in part only.
