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 1] [Section 21] [Entire Act] State of Jammu-Kashmir - Subsection Section 21(1) in The Jammu And Kashmir Public Safety Act, 1978 (1)No Court shall take cognizance of any offence under this Act except on a report in writing made by a public servant.
