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[Cites 0, Cited by 0] [Section 366(1)] [Section 366] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 366(1)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)in open Court either immediately after the termination of the trial or at some subsequent time of which notice shall be given to the parties or their pleaders, and