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[Cites 0, Cited by 0] [Section 497A(2)] [Section 497A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 497A(2)(ii) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(ii)a condition that the person shall not, directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer;