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 132] [Entire Act] State of Jammu-Kashmir - Subsection Section 132(d) in The Code of Criminal Procedure, 1989 (1933 A. D.) (d)no inferior officer, or soldier, doing any act in obedience to any order which he was bound to obey ;
