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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 94(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(3)Nothing in this section shall be deemed to affect the Evidence Act, 1977, sections, 123 and 124, or to apply to a letter, post card, telegram or other document or any parcel or thing in the custody of the postal or Telegraph authorities.