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[Cites 0, Cited by 0] [Section 198B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 198B(10) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(10)The person who has been ordered under sub-section (7) to pay compensation may appeal from the order, in so far as the order relates to the payment of the compensation, as if he had been convicted in a trial held by the Court of Session.