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[Cites 0, Cited by 0] [Section 265C] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 265C(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)In a case instituted otherwise than on police report, the court shall issue notice to the accused, the complainant of the case and the victim of the case to participate in a meeting to work out a satisfactory disposition of the case :