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 74] [Entire Act] State of Jammu-Kashmir - Subsection Section 74(2) in The Code of Criminal Procedure, 1989 (1933 A. D.) (2)The affidavit mentioned in this section may be attached to the duplicate of the summons and returned to the Court.
