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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(3) in The Egress and Internal Movement (Control) Ordinance, 2005

(3)An order under sub-section (1) dispensing with the attendance of an accused shall not affect his right of being represented by a legal practitioner at any stage of the trial, or being present in person if he has become capable of appearing, or appears in Court and undertakes to behave in an orderly manner.