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 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(6) in The Jammu and Kashmir State Newspapers (Incitements to Offences) Act, Svt. 1971 (6)If the Magistrate is not satisfied, he shall set aside the conditional order of forfeiture and the order of attachment, if any.
