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[Cites 0, Cited by 0] [Section 195(1)] [Section 195] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 195(1)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(c)Prosecution for certain offences relating to documents given in evidence. - Of any offence described in section 463 or punishable under section 471, section 475 or section 476 of the same Code, when such offence is alleged to have been committed by a party to any proceeding in any Court in respect of document produced or given in evidence in such proceeding, except on the complaint in writing of such Court, or of some other Court to which such Court is subordinate.