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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 123(6) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(6)Imprisonment for faille to give security for good behaviour shall, where the proceedings have been taken under section 108, be simple and, where the proceedings have been taken under section 109 or section 110, be rigorous or simple as the Court or Magistrate in each case directs.