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[Cites 0, Cited by 0] [Section 173(2)] [Section 173] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 173(2)(ii) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(ii)The officer shall also communicate, in such manner as may be prescribed by the Government the action taken by him, to the person if any, by whom the information relating to the commission of the offence was first given.