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 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(6) in The State Newspapers (Incitements to Offence) Act, Samvat 1971 (6)If the Magistrate is not so satisfied, he shall set aside the conditional order of the forfeiture and the order of attachment, if any.
