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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 156(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)No proceeding of police officer in any such case shall at any stage be called in question on the ground thht the case was one which such officer was not empowered under this section to investigate.