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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(1) in The Jammu and Kashmir Prevention and Suppression of Sabotages Act, 1965

(1)The Sessions Judge or a Judge, reviewing under section 7 the proceedings of a Sessions Judge, may appoint a lawyer to defend at any stage of the proceedings a person accused of an offence triable under this Act who has not himself engaged a lawyer.