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[Cites 0, Cited by 0] [Section 497] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 497(5) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(5)The High Court or Court of Session and, in the case of a person released by itself, any other Court may cause any person who has been released under this section to be arrested and may commit him to custody.] [Sub-section (2-a) inserted by Act XXXVII of 1978.]