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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(3) in The Enemy Agents 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 pleadre at any stage of the trial, or being present in persons if he has become capable of appearing, or appears in Court and undertakes to behave in an ordinerly manner.