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 53] [Entire Act] State of Jammu-Kashmir - Subsection Section 53(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962 (2)The orders for the payment of compensation under sub-section (1) shall not bar a prosecution under section 434 of the Jammu and Kashmir State Ranbir Penal Code, Svt. 1989.
