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 350] [Entire Act] State of Jammu-Kashmir - Subsection Section 350(h) in The Jammu and Kashmir State Ranbir Penal Code, 1989 (h)A incites a dog to spring upon Z, without Z's consent. Here if A intends to cause injury, fear or announce to Z, uses criminal force to Z.
