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[Cites 0, Cited by 0] [Section 166A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 166A(a) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(a)knowingly disobeys any direction of the law which prohibits him from requiring the attendance at any place of any person for the purpose of investigation into an offence or any other matter; or