Legal Document View

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
[Cites 0, Cited by 0] [Section 508A(2)] [Section 508A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 508A(2)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)any such Court, Judge or Magistrate exercising jurisdiction within India as the Government of India may, by notification in the Official Gazette, specify in this behalf ; and