Section 6 in The Code of Criminal Procedure, 1989 (1933 A. D.)
6. [ Classes of Criminal Courts. [Section 6 substituted by Act XL of 1966.]
- Besides the High Court and the Courts constituted under any law other than this Code for the time being in force, there shall be two classes of Criminal Courts in the Jammu and Kashmir State, namely :-I. Courts of Session.II. Courts of Magistrates].A-1. Classes of Magistrates.
