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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(2) in The Enemy Agents Ordinance, 2005

(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1989, when a case is transferred under sub-section (1), the Special Judge to whom the case is transferred shall not be bound to resummon or re-hear the witnesses or any of them unless he is satisfied that such a course is necessary in the interests of justice.