Legal Document View

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
[Cites 0, Cited by 0] [Section 491(1)] [Section 491] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 491(1)(d) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(d)that a prisoner detained as aforesaid be brought before a Court-martial or any Commission [x x x] [Words 'acting under the authority of any commission from His Highness' deleted by Act X of 2010.] for trial or to be examined touching any matter pending before such Court-martial or Commissioners respectively ;