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 201] [Entire Act] State of Jammu-Kashmir - Subsection Section 201(2) in The Code of Criminal Procedure, 1989 (1933 A. D.) (2)If the complaint has not been made in writing such Magistrate shall direct the complainant to the proper Court.
