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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(2) in The Jammu And Kashmir Public Security Act, 2003

(2)Such Special Magistrate and all officers exercising the powers of a first class Magistrate, a District Magistrate or Additional District Magistrate shall have the power to try cases summarily under this Act.