Section 173(2)(i) in The Code of Criminal Procedure, 1989 (1933 A. D.)

[Cites 0, Cited by 0] [Section 173(2)] [Section 173] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 173(2)(i) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(i)As soon as it is completed, the officer-in-charge of the police station shall forward to a Magistrate empowered to take cognizance of the offence on a police report, a report in the form prescribed by the Government stating-

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State of Jammu-Kashmir - Subsection

Section 173(2)(i) in The Code of Criminal Procedure, 1989 (1933 A. D.)