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[Cites 0, Cited by 0] [Section 197] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 197(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)The Government of India or the State Government, as the case may be, may determine the person by whom, the manner in which the offence or offences for which, the prosecution of such Judge, Magistrate or public servant is to be conducted, and may specify the Court before which the trial is to be held.]