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 488] [Entire Act] State of Jammu-Kashmir - Subsection Section 488(7) in The Code of Criminal Procedure, 1989 (1933 A. D.) (7)The Court in dealing with applications under this section shall have power to make such order as to costs as may be just.
