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[Cites 0, Cited by 0] [Section 549] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 549(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)Apprehension of such persons. - Every Magistrate shall on receiving a written application for that purpose by the commanding officer of any body of troops stationed or employed at any such place, use his utmost endeavours to apprehend and secure any person accused of such offence.