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[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 155(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)Investigation into non-cognizable cases. - No police officer shall investigate a non-cognizable case without the order of a Magistrate of the first or second class having power to try such case or commit the same for trial.