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[Cites 0, Cited by 0] [Section 251A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 251A(8) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(8)The accused shall then be called upon to enter upon his defence and produce his evidence ; and if the accused puts in any written statement, the Magistrate shall file with the record.