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 56B] [Entire Act] State of Jammu-Kashmir - Subsection Section 56B(3) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.) (3)If the conviction is set aside on appeal, or in revision, the bond so executed shall become void.
