Section 20 in Jammu and Kashmir Criminal Laws (Amendment) Act, 2013
20. Amendment of section 167, Act XXIII of 1989.
- In clause (a) of proviso to sub-section (2) of section 167 of the Code of Criminal Procedure, at the end of said clause, the words "In case of offences punishable under section 326A, section 326B, section 376, section 376A, section 376C, section 376D and section 376E, the period of "fifteen days" and "sixty days", mentioned aforesaid shall be read as "thirty days" and "ninety days" respectively.
