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 120] [Entire Act] State of Jammu-Kashmir - Subsection Section 120(2) in The Code of Criminal Procedure, 1989 (1933 A. D.) (2)In other cases such period shall commence on the date of such order unless the Magistrate, for sufficient reason, fixes a later date.
