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[Cites 0, Cited by 0] [Section 197A(1)] [Section 197A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 197A(1)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)"former Indian State" means any such Indian State as the Government of India may, by notification in the official Gazette, specify for the purposes of this section ;