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 137] [Entire Act] State of Jammu-Kashmir - Subsection Section 137(1) in The Code of Criminal Procedure, 1989 (1933 A. D.) (1)If he appears and show cause against the order, the Magistrate shall take evidence in the matter as a summons case.
