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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 90(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)if at such time he fails to appear and the summons is proved to have been duly served in time to admit of his appearing in accordance therewith and no reasonable excuse is offered for such failure.