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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)Existing Sub-divisions maintained. - All existing sub-divisions which are now usually put under the charge of a Magistrate shall be deemed to have been made under this Code.C. - Courts and Offices.