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[Cites 0, Cited by 0] [Section 259A(1)] [Section 259A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 259A(1)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(c)the witnesses of the prosecution shall be bound down by the investigating officer to appear before the Court on the date fixed for the hearing of police report ;