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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1)(o) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(o)"Police station". - "Police station" means any post or place declared, generally or specially, by [the Government] [Substituted by Act VII of 2001 for 'His Highness'.] to be a police-station, and includes any local area specified by [the Government] [Substituted by Act VII of 2001 for 'His Highness'.] in this behalf;