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[Cites 0, Cited by 0] [Section 539A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 539A(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)Affidavits under this section shall be confined to, and shall state separately, such facts as the deponent is able to prove from his own knowledge and such facts as he has reasonable ground to believe to be true, and in the latter case, the deponent shall clearly state the grounds of such belief.