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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1)(f) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(f)[ "High Court". - High Court" means the highest Court of criminal appeal and revision in the Jammu and Kashmir State;] [Substituted by Notification 3-L/85 dated 6th August, 1928/23rd Sawan, 1985 published in Government Gazette dated 8th Bhadon, 1985.]