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[Cites 0, Cited by 0] [Section 265A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 265A(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)For the purpose of sub-section (1), the Government shall by notification, determine the offences under the law for the time being in force, which shall be the offence affecting the socio-economic condition of State.