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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1)(s) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(s)"Warrant-case". - "Warrant-case" means a case relating to an offence punishable with death, imprisonment for life or imprisonment for a term exceeding [two years] [Substituted by Act XXXVII of 1978 for 'one year', Section 2.].