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[Cites 0, Cited by 0] [Section 511] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 511(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)in case of a conviction, either by a certificate signed by the officer-in-charge of the jail in which the punishment or any part thereof was inflicted, or by production of the warrant of commitment under which the punishment was suffered ;