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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(1)(f) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(f)any matter likely to affect the maintenance of order or the prevention of crime or the safety of person of the property respecting which the District Magistrate, by general or special order made with, the previous sanctioned [the Government] [Substituted by Act VII of 2001 for 'His Highness'.] has directed him to communicate information.