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State of Jammu-Kashmir - Section

Section 259B in The Code of Criminal Procedure, 1989 (1933 A. D.)

259B. Application of other provisions of the Code.

- The provisions of this Code in so far as they may be applicable and in so far as they are not inconsistent with the provisions contained in section 259-A, shall apply to all matters connected with, arising from or consequent upon, a trial under section 259-A],