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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(3) in Kerala High Court Act, 1958

(3)A reference -
(a)under section 113 of the Code of Civil Procedure, 1908;
(b)under section 307, section 374 or section 432 of the Code of Criminal Procedure, 1898.