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[Cites 0, Cited by 0] [Section 479B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 479B(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)The provisions of sub-sections (2), (3) and (4) of section 479-A shall apply for trial of an offence under this section as they apply to the summary trial of an offence referred to in sub-section (1) of that section.]