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 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(5) in The State Newspapers (Incitements to Offence) Act, Samvat 1971 (5)He shall make the conditional order forfeiture absolute in respect of such property as he may find to be within the terms of the said sub-section.
