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[Cites 0, Cited by 0] [Section 350] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 350(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(3)When a case is transferred under the- provisions of this Code from one Magistrate to another, the former shall be deemed to cease to exercise jurisdiction therein, and to be succeeded by the latter within the meaning of sub-section (1).