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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 44(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)For the purposes of this section the term "offence" includes any act committed at any place out of Jammu and Kashmir State which would constitute an offence if committed in Jammu and Kashmir State.