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 88(4)] [Section 88] [Entire Act] State of Jammu-Kashmir - Subsection Section 88(4)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.) (c)by an order in writing prohibiting the payment of rent or delivery of property to the proclaimed person or to anyone on his behalf ; or