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[Cites 0, Cited by 0] [Section 167(2)] [Section 167] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 167(2)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(c)no Magistrate of the second class not specially empowered in this behalf by the Government or the High Court, as the case may be, shall authorise detention in the custody of the police.]