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[Cites 0, Cited by 0] [Section 375] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 375(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)[ Unless the High Court otherwise directs, the presence of the convicted person may be dispensed with when such inquiry is made or such evidence is taken.] [Substituted by Act XXXVII of 1978, Section 56.]