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[Cites 0, Cited by 0] [Section 260(1)] [Section 260] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 260(1)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)Any Judicial Magistrate of the first class specially empowered in this behalf by the High Court, [xx] [Clause (c) and the word 'and' in clause (b) omitted by Act XXXVII of 1978, Section 41.]