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 337] [Entire Act] State of Jammu-Kashmir - Subsection Section 337(3) in The Code of Criminal Procedure, 1989 (1933 A. D.) (3)Such person, unless he is already on bail, shall be detained in custody until the termination of the trial.
