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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 90(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)if either before the issue of such summons, or after the issue of the Same but before the time fixed for his appearance, the Court sees reason to believe that he has absconded or will not obey the summons ; or