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 437] [Entire Act] State of Jammu-Kashmir - Subsection Section 437(a) in The Code of Criminal Procedure, 1989 (1933 A. D.) (a)that the accused has had an opportunity of showing cause to such Judge or Magistrate why the commitment should not be made ;
