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 26] [Entire Act] State of Jammu-Kashmir - Subsection Section 26(2) in The Police Act, Svt. 1983 [Jammu and Kashmir] (2)Such inventory shall, if possible, be prepared when the Police Officer takes charge of such property in the presence of two respectable persons of the locality.
