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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(2)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)if the case is tried by a Magistrate (other than a Magistrate acting under section 34), the aggregate punishment shall not exceed twice the amount of punishment which he is, in the exercise of his ordinary jurisdiction, competent to conflict.