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 32] [Entire Act] State of Jammu-Kashmir - Subsection Section 32(2) in The Code of Criminal Procedure, 1989 (1933 A. D.) (2)The Court of [any Judicial Magistrate] [Certain words omitted by X of 2010.] may pass any lawful sentence, combining any of the sentences which it is authorised by law to pass.
