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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 117(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)[ Such inquiry shall be made, as nearly as may be practicable, in the manner hereinafter prescribed for conducting trials and recording evidence in summons cases] [Section 117 (2) substituted by Act XLII of 1956.].