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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(1)In conferring powers under this Code [the Government or the High Court, as the case may be,] [Substituted by Act XL of 1966.] may, by order, empower persons specially by name or in virtue of their office or classes of officials generally by their official titles.