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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 174(a) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(a)A, being legally bound to appear before the High Court of Judicature, Jammu and Kashmir State, in obedience to a subpoena issuing from that Court, intentionally omits to appear. A has committed the offence defined in this section.