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 339] [Entire Act] State of Jammu-Kashmir - Subsection Section 339(3) in The Code of Criminal Procedure, 1989 (1933 A. D.) (3)No prosecution for the offence of giving false evidence in respect of such statement shall be entertained without the sanction of the High Court
