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[Cites 0, Cited by 0] [Section 198B(3)] [Section 198B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 198B(3)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)in the case of Minister of the [Government of India] [Substituted by Act XX of 1967.] or of a State Government, of the Secretary to the Council of Ministers, if any, or of any Secretary to the Government authorised in this behalf by the Government concerned ;