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[Cites 0, Cited by 0] [Section 173(5)] [Section 173] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 173(5)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)all documents or relevant extracts thereof on which the prosecution proposes to rely other than those already sent to the Magistrate during investigation ;