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 6] [Entire Act] State of Jammu-Kashmir - Subsection Section 6(c) in The Dowry Restraint Act, 1960 (c)it shall be lawful for a [Judicial Magistrate] [Substituted by Act XI of 1966.] of the first class to pass any sentence authorised by this Act on any person convicted of any offence under this Act.
