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[Cites 0, Cited by 0] [Section 198B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 198B(13) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(13)[ Where a case is instituted under this section for the trial of an offence, nothing in sub-section (12) shall be construed as requiring a complaint to made also by the person aggrieved by such offence.] [Sub-section (13) inserted by Act XX of 1967.]