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 46] [Entire Act] State of Jammu-Kashmir - Subsection Section 46(4) in The Prisons Act, Svt. 1977 [Jammu and Kashmir] (4)such loss of privilege admissible under the remission system for the time being in force as may be prescribed by rule made by the Government;
