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[Cites 0, Cited by 0] [Section 259A(1)] [Section 259A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 259A(1)(d) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(d)the list of witnesses shall be submitted within two days of the close of prosecution evidence and statement of the accused, if any. These witnesses shall be summoned and served, by the Court: