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[Cites 0, Cited by 0] [Section 563] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 563(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(1)If the Court which convicted the offender, or a Court which could have dealt with the offender in respect of his original offence, is satisfied that the offender has failed to observe any of the conditions of his recognizance, it may issue a warrant for his apprehension.