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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(3)For the purposes of appeal, the aggregate of consecutive sentences passed under this section in case of convictions for several offences at one trial shall be deemed to be a single sentence.C. - Ordinary and additional Powers