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[Cites 0, Cited by 0] [Section 342] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 342(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)The accused shall not render himself liable to punishment by refusing to answer such questions, or by giving false answers to them ; but the Court may draw such inference from such refusal or answers as it thinks just.