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State of Jammu-Kashmir - Section

Section 185 in The Code of Criminal Procedure, 1989 (1933 A. D.)

185. High Court to decide, in case of doubt, district where inquiry or trial shall take place.

- Whenever a question arises as to which of two or more Courts subordinate to the High Court ought to inquire into or try any offence, it shall be decided by the High Court.