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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 222(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(1)The charge shall contain such particulars as to the time and place of the alleged offence, and the person (if any) against whom, or the thing (if any) in respect of which, it was committed, as are reasonably sufficient to give the accused notice of the matter with which he is charged.