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[Cites 0, Cited by 0] [Section 204] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 204(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(3)When by any law for the time being in force any process fees or other fees are payable, no process shall be issued until the fees are paid, and, if such fees are not paid within a reasonable time, the Magistrate may dismiss the complaint.