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 147] [Entire Act] State of Jammu-Kashmir - Subsection Section 147(3) in The Code of Criminal Procedure, 1989 (1933 A. D.) (3)If it appears to such Magistrate that such right does not exist, he may make an order prohibiting any exercise of the alleged right.
