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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(1)(c) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

(c)The accused on his application shall be entitled at his own cost to a copy of such report before the commencement of the trial.