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State of Jammu-Kashmir - Section

Section 369 in The Code of Criminal Procedure, 1989 (1933 A. D.)

369. Court not to alter-judgment.

- Save as otherwise provided by this Code or by any other law for the time being in force or, in the case of the High Court, by the constitution of High Court, no Court, when it has signed its judgment, shall alter or review the same, except to correct clerical error.