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 205D] [Entire Act] State of Jammu-Kashmir - Subsection Section 205D(c) in The Code of Criminal Procedure, 1989 (1933 A. D.) (c)send to that court the record of the case and the documents and articles, if any, which are to be produced in evidence ;
