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State of Jammu-Kashmir - Section

Section 414 in The Code of Criminal Procedure, 1989 (1933 A. D.)

414. No appeal from certain summary convictions.

- Notwithstanding anything hereinbefore contained, there shall be no appeal by a convicted person in any case tried summarily in which a Magistrate empowered to act under section 260 passes a sentence of fine not exceeding two hundred rupees only.