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 53B(2)] [Section 53B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53B(2)(iv) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(iv)the description of material, if any, taken from the person of the accuse for DNA profiling, and,