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State of Jammu-Kashmir - Section

Section 246 in The Code of Criminal Procedure, 1989 (1933 A. D.)

246. Finding not limited by complaint or summons.

- A Magistrate may, under section 243 or section 245, convict the accused of any offence triable under this Chapter which from the facts admitted or proved he appears to have committed, whatever may be the nature of the complaint or summons.