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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(1)The State of Jammu and Kashmir shall consist of sessions divisions ; and every sessions division shall, for the purposes of this Code, be a district or part of a district or consist of districts.