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[Cites 0, Cited by 0] [Section 565(1)] [Section 565] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 565(1)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)by a. Court in the Jammu and Kashmir State of an offence punishable under section 215, section 489-A, section 489-B, section 489-C, or section 489-D, of the Ranbir Penal Code, or of any offence punishable under Chapter XII or Chapter XVII of that Code, with imprisonment of either description for a term of three years or upwards ; or