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[Cites 0, Cited by 0] [Section 198B(3)] [Section 198B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 198B(3)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)in the case of the President or the Vice-President [or the Governor of the State or of any other State in India] [Substituted by Act XX of 1967.], of any Secretary to the Government authorised by him in this behalf ;