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 76] [Entire Act] State of Jammu-Kashmir - Subsection Section 76(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989 (b)A, an officer of a Court of Justice, being ordered by that Court-to arrest Y, and, after due enquiry, believing Z to be Y, arrests Z. A has Committed no offence.
