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[Cites 0, Cited by 0] [Section 162] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 162(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)Nothing in this section shall be deemed to apply to any statement falling within the provisions of section 32, clause (1) of the Evidence Act, 1977 (XIII of 1977), or to affect the provisions of section 27 of that Act.