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 528] [Entire Act] State of Jammu-Kashmir - Subsection Section 528(5) in The Code of Criminal Procedure, 1989 (1933 A. D.) (5)A Magistrate making an order under this section shall record in writing his reasons for making the same.
