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[Cites 0, Cited by 0] [Section 262] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 262(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(1)In trials under this Chapter, the procedure prescribed for summons-cases shall be followed [xxx] [Words omitted by Act XXXVII of 1978, Sections 43 and 44.] except as hereinafter mentioned.Limit of Imprisonment. - (2) No sentence of imprisonment for a term exceeding three months shall be passed in the case of any conviction under this Chapter.