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

State of Jammu-Kashmir - Subsection

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

(r)"Summons case". - "summons case" means a case relating to an offence, and not being a warrant-case ; and