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 539AA] [Entire Act] State of Jammu-Kashmir - Subsection Section 539AA(2) in The Code of Criminal Procedure, 1989 (1933 A. D.) (2)The Court may order any scandalous and irrelevant matter in the affidavit to be struck out or amended.]
