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 16] [Entire Act] State of Jammu-Kashmir - Subsection Section 16(a) in The Jammu and Kashmir State Ranbir Penal Code, 1989 (a)in relation to anything done before the commencement of the Constitution of India means the Governor General or the Governor General in Council, as the case may be; and
