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 562] [Entire Act] State of Jammu-Kashmir - Subsection Section 562(4) in The Code of Criminal Procedure, 1989 (1933 A. D.) (4)The provisions of sections 122, 126-A and 406-A shall, so far as may be, apply in the. case of sureties, offered in pursuance of the provisions of this section.
