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 102] [Entire Act] State of Jammu-Kashmir - Subsection Section 102(2) in The Code of Criminal Procedure, 1989 (1933 A. D.) (2)If ingress into such place cannot be so obtained, the officer or other person executing the warrant may proceed in manner provided by section 48.
