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 25] [Entire Act] State of Jammu-Kashmir - Subsection Section 25(k) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.) (k)for the grant of batta to witnesses summoned before Magistrate or [Deputy Commissioner] [Substituted by Act XIV of 1966.] under this Act;
