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] [Entire Act] State of Jammu-Kashmir - Section Section 68 in The Jammu and Kashmir State Ranbir Penal Code, 1989 68. Imprisonment to terminate on payment of fine. - The imprisonment which is imposed in default of payment of a fine shall terminate whenever that fine is either paid or levied by process of law.
