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[Cites 0, Cited by 0] [Section 173(2)] [Section 173] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 173(2)(h) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(h)[ whether the report of medical examination of women has been attached where investigation relates to an offence under sections 376, 376A, 376B, 376AB, 376B, 376C, 376D, 376DA, 376DB or section 376E of the State Ranbir Penal Code.] [Inserted Act No. 35 of 2018, dated 7.12.2018.]