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[Cites 0, Cited by 0] [Section 514] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 514(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(3)Such warrant may be executed within the local limits of the jurisdiction of the Court which issued it ; and it shall authorise the attachment and sale of any movable property belonging to such person without such limits, when endorsed by the District Magistrate within the local limits of whose jurisdiction such property is found.